Section 375(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(3)The words "interested party" mean heir, moiety holder of the deceased, the executor in a will where there are minor, interdicted or absent heirs or legatees and the persons who have the right to usufruct of a part of the inheritance without specifying its value or the thing, and also the executor.
