Section 375(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)Inventory proceeding shall be instituted by presenting a petition. Such petition may be presented by the interested party in person or through a duly constituted attorney. Any party or, where a party is subject to orphan's jurisdiction, the personal representative of the person under disability shall present the petition accompanied by the death certificate of the estate leaver.
