Section 454 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
454. Cause title.
(1)The cause title in the initial petition instituting inventory proceeding shall set out the name and full address of the petitioner and the name and the permanent residence of the estate leaver.(2)It shall be the duty of the head of the family to submit a fresh cause title in inventory proceeding setting out the names of the estate leaver, the petitioner, head of the family, and also the names of all the impleaded interested parties.(3)It shall be the duty of the head of the family to submit to the court an amended cause title whenever a party is added or deleted.(4)The causes title in the inventory proceeding shall be in the form as specified below subject to such modifications as may be required.In the Court of ......Inventory Proceeding No. .................... of ......In The Matter of Inheritance of The Late Xyz
