Section 379(d) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(d)The head of the family shall take such legal steps as may be necessary to recover debts payable to the inheritance when they are likely to become time barred, and in case the head of the family files a suit for recovery of a debt, any of the co-heirs may apply to the court that he be made a party to the proceeding.
