Section 241 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
241. Where the closed will is found open.
- Where the closed will is found opened, whether amidst the effects of the testator or in the possession of a third party but without any other defect, it shall not be annulled for that reason. In such a case, the will shall be presented as it is to the Special Notary of the sub-district, who shall draw a record stating the above facts in accordance with sections 341, 342, 343 and 344.
