Section 442 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
442. Confirmation of the partition.
(1)The court shall make a final order declaring who are the successors or heirs of the estate leaver, and confirming the partition in accordance with the chart of partition and the draw of lots within 10 days, after evidence of payment of duty is produced. The order confirming the partition shall have the force of the decree and accordingly a decree shall be drawn.(2)The decree shall contain-(a)the name of the original applicant and of the estate leaver;(b)names of the heirs or legatees and creditors;(c)description of the assets;(d)chart of Partitions;(e)outstanding debts due by the inheritance or heirs including their approval and mode of payment;(f)order confirming the partitions.(3)A party to an inventory proceeding may file a certified copy of the partition decree with the Registering Officer under the Registration Act, 1908 (16 of 1908), within the local limits of whose jurisdiction the whole or any part of the assets is situated and such officer shall file such decree in Book No.1 maintained under section 51 of the Registration Act, 1908 (16 of 1908).
