Section 255 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
255. When the head of the family seeks exemption or is removed.
(1)If the persons referred to in the preceding section of this Chapter, seek exemption or are removed, the court shall appoint suo motu or on application by an interested party, the head of the family.(2)Notwithstanding the above provisions, the parties may by mutual consent agree that the management of the inheritance and the functions of the head of the family be discharged by any other person.
