Section 442(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(2)The decree shall contain-(a)the name of the original applicant and of the estate leaver;(b)names of the heirs or legatees and creditors;(c)description of the assets;(d)chart of Partitions;(e)outstanding debts due by the inheritance or heirs including their approval and mode of payment;(f)order confirming the partitions.
