Section 437 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
437. Chart of partition.
(1)After the court passes the order on the scheme of the partition, the clerk of the court shall draw a chart of partition within 10 days, complying with the order and the provisions of the preceding sections, subject to the provisions of section 436.(2)The chart shall be drawn in the following manner:-(i)The total amount of assets shall be determined by adding the values of each kind of assets as attributed to them in the valuation and in the licitation and by deducting debts which have to be paid by inheritance, legacies and encumbrances which ought to be reduced;(ii)The amount of the share of each party shall be worked out and also the part which is allotted to the party in each type of asset, shall be shown lastly;(iii)The allotment of each share will be done by referring to the number of the item in the final list of assets and liabilities.(3)The lots which have to be drawn by sortition shall be designated by alphabetical letters.(4)The values shall be indicated by figures only. The numbers of the items of the final list of the assets and liabilities shall be shown in figures and in words and when they are continuous, only the terminal numbers within which the numbers are comprised shall be recorded.(5)Where a fraction of the items has been allotted to the co-heirs, such fraction shall be mentioned.(6)In each lot, the nature of the assets of which it is comprised, shall be shown.(7)The court shall initial every page of the chart of partition and confirm by a note, the corrections, erasures or inter-lineations.
