Section 346(9) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(9)A deed of declaration of heirship shall be sufficient evidence for the purpose of:-(i)mutation;(ii)transfer of shares;(iii)withdrawal of money from a bank or other financial institution where the deposit does not exceed Rs. 50,000/- Provided that where there is only one heir, there is no restriction on withdrawal of any amount from the deposit.
