Section 457 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
457. Enforcement of Order.
(1)After the final order of partition is made, any party to whom assets have been allotted, may apply in the inventory proceeding that such assets be handed over to him.(2)If the party in possession fails to hand over immovable assets the delivery of possession shall be made by the court by removing such party from possession of the assets. With regard to movables, the delivery of possession shall be made by the court by handing over such assets to such party.(3)Where monies are payable, the court shall order the party to liable to pay, to deposit the amount due in the court within a reasonable period failing which the court shall proceed to attach the assets of the defaulting party and sell them in the public auction. The amount realized by such auction shall be paid to the party entitled to it. The balance, if any, shall be refunded to the defaulter.(4)Any order, other than the final order, which is enforceable, shall be enforced in the manner set out in this section.(5)The defaulting party shall bear the cost of the attachment and sale.
