Section 119 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
119. When immovable properties are not in possession of the donee.
- Where the immovable properties are not in possession of the donee at the time of the reduction or revocation, he shall be liable for its value at the time of the opening of the inheritance. If the donee has alienated the gifted assets, he shall have to compensate in cash and if the donee has mortgaged the gifted assets, the heir to whom such assets have been allotted shall be entitled to redeem the mortgage and claim the amount of redemption including the expenses incurred in that regard from such donee.
