Section 297 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
297. Special Notaries.
- The State Government may appoint in each District one District Special Notary and in each sub-district one or more Special Notaries. The Special Notary shall exercise the powers conferred on him by this Acts within such sub-district or sub-districts as the State Government may by order determine. The State Government may also appoint joint Special Notaries in any sub-district or sub-districts, whenever necessary.
