Section 408 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
408. Debtor's denial.
(1)Where any debt due to the inheritance listed by the head of the family is denied by the alleged debtor, the court shall, upon hearing the head of the family and the debtor, decide if the debt shall be retained in the list or shall be removed from the list.(2)If the debt is retained in the list of assets, the debt shall be deemed to be litigious; if the said debt is removed from the list, the right of the parties to demand its payment by filing a civil suit, is saved.
