Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Goa - Subsection Section 17(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (2)Where, however, a co-heir transfers his undivided right to the inheritance to a stranger, the transfer shall be subject to the right of preemption.
