Section 413 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
413. Objection to overvaluation, conference, application for licitation.
- After the final list is prepared, any of the heirs or moiety holders of the deceased may within 15 days-(a)raise the issue that assets have been overvalued;(b)state whether they wish that all or certain assets be put to licitation;(c)apply that conference of interested parties be convened:Provided that where gifted and bequeathed properties are to be returned to the mass of the inheritance on the ground that they are inofficious, the party may apply for licitation till the date fixed for giving their say on how the partition should be effected.
