Section 306 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
306. Evidentiary value of the documents drawn by the Special Notary.
- The instrument recorded by the Special Notary constitutes full proof of the veracity of the act, done by him and the veracity of the facts which have occurred in his presence or which he has certified to be true and was competent to so certify, in relation to the parties and their successors-in-interest who have intervened in such instrument, unless it is proved that the document itself is false.
