Section 399(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)The assets shall be listed by the head of the family item wise starting with debts due to the estates, securities, actionable claims, money, foreign coins, objects of gold, silver and precious metals and such other objects and thereafter all the remaining movables and livestock, the immovables,- including mortgages, easements, leases and other encumbrances thereon and lastly debts due by the estate.
