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[Cites 0, Cited by 0] [Section 379] [Entire Act]

State of Goa - Subsection

Section 379(b) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(b)The head of the family shall not alienate any of the assets of the inheritance except fruits and other perishable articles. However, the head of the family may create a lease of a temporary nature which shall come to an end upon the conclusion of the inventory proceeding.