Section 307 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
307. What instruments are to be drawn only by way of authentic document.
- The instruments mentioned below shall be proved only by authentic document and no other evidence is admissible to prove them:-(a)Public will;(b)Record of printed open will;(c)Record of approval of the closed will;(d)Record of the opening of the closed will;(e)Instrument of consent to the will by the spouse of the testator or the testatrix;(f)Instrument of revocation of will;(g)Instrument of rehabilitation of a person unworthy to succeed;(h)Instrument of renunciation of inheritance;(i)Instrument of declaration of heirship;(j)Instrument of ante nuptial agreement;(k)Deed of adoption under the law in force in Goa;(l)Special Power of Attorney for acts to be done under this Act;(m)Instrument of declaration of the option exercised under clauses (c) and (d) of sub-section (4) of section 1.
