Section 431 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
431. When licitation may be annulled.
- Where the Court is satisfied that the interest of any party under disability have not been properly taken care of by his personal representative during the licitation, the court may within 2 weeks from the date of licitation, after hearing the parties, annul the respective auction by a reasoned order.
