Section 387(6) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(6)Where a mandatory inventory has been instituted on the ground that a party is absent, if the court is satisfied, upon perusal of the declaration of the head of the family and after hearing the applicant, or on the basis of official information, that the party is at a specific place within the country, or in a foreign country, such proceeding shall be dropped.
