Section 321 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
321. Order of the District Special Notary.
(1)If the order of the District Special Notary direct the special notary to draw the document and the party appears before the Special Notary within 30 days from the date of the making of such order, the Special Notary shall comply with it.(2)Every District Special Notary rejecting the appeal shall make an order and record his reasons for such order in his Register of orders passed in appeal; and, on an application made by any person who has an interest in causing it to be drawn, shall, without payment and unnecessary delay, give him a copy of the reasons so recorded.(3)No appeal shall lie from an order of the District Special Notary.
