Section 384(4) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(4)Where the cause for the removal of the head of the family is his failure to do an act for which he was duly notified, the head of the family shall be liable to be punished for disobedience of order of the court as provided in Order XXXIX Rule 2-A of the First Schedule to the Code of Civil Procedure, 1908 (5 of 1908).
