Section 69 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
69. When filiation is disputed.
(1)Where, in a proceeding for partition of an inheritance, the filiation is disputed and it is not proved by documentary evidence, such party will have to institute a suit for declaration.(2)No proceeding for partition of an inheritance shall be stayed pending the final disposal of such suit.(3)Where the party succeeds in the suit, he shall, on his application, be impleaded in the inventory proceeding and participate in the proceeding from the stage it has reached or, where the partition in such proceeding has been homologated, he shall have his share settled in money as provided in section 449.
