Section 441(4) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(4)Where it is not possible to draw the second chart and have a sortition in respect of the second chart at the time sortition of lots of the first chart is made and so also when it is not possible to have a sortition of the lots of the third chart at the time the sortition of the lots of the second chart is made, the provision applicable in relation to the first chart shall be followed, both as regards the drawing of the charts as well as regards drawing of lots of the second and the third chart.
