Section 47 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
47. Liability of the usufructuary.
(1)The usufructuary of the entire inheritance of the deceased or of a share thereof may advance the sums required, according to the assets he enjoys, to meet the burdens of the inheritance, but he retains the right to recover from the heirs, at the end of the usufruct the sums advanced.(2)If the usufructuary does not advance the amounts required, the heirs may demand that such of the assets enjoyed by the usufructuary, as may be necessary, be sold to meet the liability, or they themselves may pay the liability and, in this event, they shall have the right to demand interest from the usufructuary at the rate of 8% per annum.
