Section 434 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
434. Procedure for second valuation.
(1)The second valuation shall be done by three valuers appointed by the consent of the parties. In the absence of such agreement, each side shall appoint one valuer and the Court shall appoint third valuer. The co-heir, donee, or legatee, referred to in sections 426, 427 and 428 shall form one side and the other parties, competent or under disability, shall form the other side. The minors and other persons under disability shall be represented at the time of the valuation by their parents, or by the guardians and curators.(2)Where there are more than one co-heir, donee or legatee in the circumstances mention in sections 426 to 428, all of them who have common interest shall constitute one block against the other parties.
