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[Cites 0, Cited by 0] [Section 454] [Entire Act]

State of Goa - Subsection

Section 454(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(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.