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[Cites 0, Cited by 0] [Section 430] [Entire Act]

State of Goa - Subsection

Section 430(5) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(5)Immediately after the licitations are over, the parties who have struck down assets are entitled to request the court to hand over the possession of the respective assets to them subject to the homologation of the Partition decision passed in appeal, if any.