Section 378 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
378. Evidentiary value of the declaration of the head of the family.
(1)The declarations of the head of the family, given both initially and subsequently, are presumed to be true until the contrary is proved, unless they are made in his own interest or they are in respect of facts which are required by the law to be proved in a particular manner or which require the agreement of all or of the majority of the parties.(2)The function of the head of the family shall not be performed through a constituted attorney, unless there is no other interested party available in the country for such appointment, or if all the parties or their representatives consent to such appointment.(3)Where the functions of head of the family are performed by a constituted attorney, such functions, including statement made, shall bind the principal and he shall be held liable for all legal consequences as if such acts of commission or omission were performed by him.
