Section 108 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
108. Assets which devolve in a preferential manner.
(1)The successor of any assets, which are not subject to partition, and which devolve in a preferential manner, is bound to collate such improvements which have increased the value of the assets.(2)Where the assets which are not subject to partition and which are to devolve in a preferential manner have been acquired for a valuable consideration, the price of the acquisition or their value, shall be collated, at the option of the successor.
