Section 396 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
396. Intended sale of a share in an undivided inheritance.
- Where a co-heir or a moiety holder intends to sell his respective share or moiety in an undivided inheritance to strangers institutes inventory proceeding to enable the parties entitled to preempt to exercise their right and shall state in the application initiating the proceeding the price and conditions of the proposed sale. Upon such inventory proceeding being initiated, the court shall proceed to appoint the head of the family, and where necessary, appoint guardians, curators or the family council, and thereupon, convene a conference of the interested parties solely for the purpose of exercising the right of preemption. The procedure laid down in section 398 shall mutatis mutandis be followed.
