Section 321(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(2)Every District Special Notary rejecting the appeal shall make an order and record his reasons for such order in his Register of orders passed in appeal; and, on an application made by any person who has an interest in causing it to be drawn, shall, without payment and unnecessary delay, give him a copy of the reasons so recorded.
