Section 417 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
417. Power of the Court to decide on debts.
- Where the parties who are of major in age and the family council or the parents of the minors, object to the approval of the debt claimed, the Court shall, notwithstanding their objection, recognize its existence, provided the creditor produces sufficient documentary evidence for the said purpose, unless the document is challenged as being forged or evidence of equal or of higher probative value is produced which disproves it or where questions, which require a detailed inquiry, have been raised.
