Section 386(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)All hearings in the inventory proceeding shall be in open court and a record (roznama) of every hearing shall be maintained. Whenever the court prepares a chart of partition, preliminary chart of partition or other document, the same shall be prepared expeditiously and a copy thereof shall be supplied to the parties or their Advocates, on the next date of hearing.
