Section 375 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
375. Petition.
(1)Inventory proceeding shall be instituted by presenting a petition. Such petition may be presented by the interested party in person or through a duly constituted attorney. Any party or, where a party is subject to orphan's jurisdiction, the personal representative of the person under disability shall present the petition accompanied by the death certificate of the estate leaver.(2)Where the death of the estate leaver has not been registered, other admissible evidence may be adduced.(3)The words "interested party" mean heir, moiety holder of the deceased, the executor in a will where there are minor, interdicted or absent heirs or legatees and the persons who have the right to usufruct of a part of the inheritance without specifying its value or the thing, and also the executor.(4)The petition shall set out the name, address, locus standi of the petitioner, the name of the estate leaver, facts determining the jurisdiction of the court, value of the inheritance, identification of the person who will discharge the functions of the head of the family and whether there are heirs subject to orphan's jurisdiction.
