Section 320(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(3)Duty to forward to the District Special Notary the application for re-consideration. - In the event the Special Notary does not reconsider the refusal within forty-eight hours, then he is bound to send the application for reconsideration to the District Special Notary as Appellate Authority, along with the respective documents and his report wherein he shall record reason for his refusal to perform the act. The District Special Notary shall give his decision affirming, reversing or altering such order within 3 days.
