Section 375(4) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(4)The petition shall set out the name, address, locus standi of the petitioner, the name of the estate leaver, facts determining the jurisdiction of the court, value of the inheritance, identification of the person who will discharge the functions of the head of the family and whether there are heirs subject to orphan's jurisdiction.
