Section 378(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)The declarations of the head of the family, given both initially and subsequently, are presumed to be true until the contrary is proved, unless they are made in his own interest or they are in respect of facts which are required by the law to be proved in a particular manner or which require the agreement of all or of the majority of the parties.
