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[Cites 0, Cited by 0] [Section 427] [Entire Act]

State of Goa - Subsection

Section 427(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(2)After the second valuation is done and the licitation of the other properties is over, the application shall become ineffective where it is found that the donee is not bound to return any property.