Section 371 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
371. Additional partition.
(1)Where, after the conclusion of an inventory, it is found that some assets are left out, such omission per se is not a ground to set aside the partition. An additional partition shall be effected of the assets left out in the same proceeding if the parties do not opt for partition by deed. In no other case, the inheritance shall be partitioned piecemeal.(2)Where, at the time of the inventory on the death of the surviving spouse, it is found that some assets were left out in the inventory of the predeceased spouse, such assets shall be described and partitioned in the inventory of the surviving spouse.
