Section 381 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
381. Consequences of concealment.
(a)Where the head of the family has concealed assets, he shall forfeit any right he may have to the assets concealed in favour of the other heirs.(b)Where the head of the family has concealed the title deeds necessary to know the nature or the charges of the assets, he shall be liable for damages resulting from such concealment.
