Section 400(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)Within 30 days from the date the head of the family submits the list of assets, the parties may raise the following objections:-(a)that all assets have not been listed;(b)that the head of the family or the donee denies the existence of the assets in his possession;(c)that the head of the family or the donee denies his duties or obligation to collate;(d)that the head of the family or the donee disputes that he has received assets which are attributed to have been received by him.
