Section 315 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
315. Powers of the Special Notaries.
- The Special Notaries shall have powers to draw authentic documents such as (a) public wills, (b) record of printed open wills, (c) instruments of consent to the will by the spouse of the testator testatrix, as the case may be, (d) instruments of renunciation of inheritance, (e) record of approval of the closed wills, (f) ante nuptial agreements, (g) deeds of declaration of heirship, (h) adoption deeds and (i) such other acts which the Special Notary is authorized to perform by law.
