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[Cites 0, Cited by 0] [Section 427(3)] [Section 427] [Entire Act]

State of Goa - Subsection

Section 427(3)(c) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(c)If none of the preceding provisions of this chapter are applicable, the donee shall be permitted to choose such of the gifted assets as are necessary to fill up his share in the inheritance and the charges or encumbrances on the gift. The donee shall return the properties in excess of his share and the assets so returned shall be put to licitation, if applied for, or has already been applied for, but, the donee shall not be allowed to take part in the licitation.