Section 118 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
118. When the donee may retain the gifted property.
- Where the donee is also a co-heir, he may retain the gifted property, if the value of such immovable does not exceed the value of the legitime of the co-heir added to the value of the reduced gift.Otherwise, the donee shall return the gifted property to the inheritance, and he shall be paid off for the legitime and the reduced gift in accordance with the general rules of partition.
