Section 322 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
322. Suit in case of party being aggrieved by order of the District Special Notary.
- Any person aggrieved by an order of the District Special Notary may file a suit in the civil court having jurisdiction over the area where the office of the District Special Notary is situate for a decree directing the Special Notary to draw the document.
