Section 351(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(2)It is open to the parties to submit to the Special Notary the proposed draft of the deed which they want the Notary to draw. The Notary shall draw the act in the manner shown in the proposed draft if he is satisfied that it conveys better the intention of the parties. The said draft, after being initialed by the Notary, shall be returned to the party who gave it, unless the party desires that the same may be kept on record. Whenever such draft is kept on record, it shall be initialed by all parties who know and can initial it.
