Section 267 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
267. Powers of the executor.
- The executor shall have such powers as the testator may have conferred upon him in accordance with law. However, he shall cease to function as such upon the appointment of the head of the family in an inventory proceeding. He shall nevertheless be entitled to intervene in the inventory proceeding to bring to the notice of the court the directions contained in the will.
