Section 387(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(3)The court shall order that first summon or original process be served on the moiety holder of the estate leaver, on the heirs, on their spouses, unless they are married under the regime of absolute separation of assets, on the legatees and the creditors. Summon is not required to be served on the head of the family, notwithstanding that he is an heir or representative of an heir.
