Section 393(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(2)Where the moiety holder or any heir dies before the final disposal of the inventory, the head of the family shall make an application to bring the heirs of the deceased on record, and after a supplementary declaration of the head of the family is recorded, summon shall be served on the persons proposed to be made parties.
