Section 386 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
386. Hearings in the inventory proceeding.
(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.(2)Copies of the list of assets and of all applications, written replies and objections filed by a party, shall be supplied by such party to the other interested parties present for the hearing, and their acknowledgment of receipt be obtained.
