Section 379(a) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(a)The head of the family, as manager of the estate, shall receive all income and profits of the assets in his possession and shall meet the normal liabilities of the inheritance and shall every year render accounts to the court, in the miscellaneous proceeding, in case the usufruct of the assets does not belong to him.
