Section 346(13) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(13)If the Special Notary has not received any notice from the Court or the Plaintiff, he shall, within 30 days of the publication of the extract, issue a certified copy of declaration of heirship, which shall contain an endorsement that no such communication of institution of any suit has been received by him.
