Section 450(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)Questions decided in the inventory proceeding, other than the questions decided by order made under section 435, shall be considered as having attained finality, as against the head of the family and the persons summoned as heirs, and so also as against the parties who were given an opportunity to be heard before the decision, unless the right to file a suit is expressly reserved by the court.
