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[Cites 0, Cited by 0] [Section 399] [Entire Act]

State of Goa - Subsection

Section 399(8) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(8)Improvements made by third parties in the property of the inheritance shall be described as debts due by the inheritance, when they cannot be removed by the person who made such improvement.