Section 456 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
456. Fixation of the amount of costs.
(1)The costs of inventory proceeding shall be at the discretion of the court.(2)Where a party is guilty of causing unjustified delay, the court may, for reasons to be recorded, make an order requiring such party to pay to the other party or parties such costs as it deems fit.
