Section 374 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
374. Consolidation of inventories.
(1)It shall be lawful to consolidate inventories in order to partition assets comprised in different inheritances:-(a)when the persons among whom the properties are to be partitioned are the same;(b)when the inheritances left by both the spouses are to be partitioned.(2)Where the partition is dependent upon one or more other partitions:-(i)If the dependence is total because in one of the partitions there are no assets other than those, which are to be allotted to the deceased in the other, the application for consolidation shall not be refused.(ii)If the dependence is partial because there are other assets, the application for consolidation shall be decided, taking into consideration the interests of the parties and the smooth course of the proceeding;(3)Lack of pecuniary or territorial jurisdiction to entertain one of the inventories shall not be a bar to the grant of an application for consolidation even if, in one of the inventories, there are heirs under disability.
