Section 438(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)Where, at the time of drawing the chart, the clerk of the court finds that the properties gifted, bequeathed or struck down in the licitation exceed the share of the respective party or the disposable portion of the estate leaver, he shall prepare a preliminary chart indicating exactly what is the amount in excess.
