Section 393 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
393. Death of moiety holder or heir during the pendency of the proceeding.
(1)Inventory proceeding shall not abate by reason of death of the moiety holder or any heir.(2)Where the moiety holder or any heir dies before the final disposal of the inventory, the head of the family shall make an application to bring the heirs of the deceased on record, and after a supplementary declaration of the head of the family is recorded, summon shall be served on the persons proposed to be made parties.(3)Both the persons summoned and the parties notified may dispute the status of the persons as heir sought to be impleaded, on or before the next date of hearing.(4)If no such dispute is raised, the persons indicated by the head of the family shall be considered as heirs, without prejudice to the provisions of section 395.(5)Where any creditor or legatee served with summon in the inventory proceeding dies, his heirs may make an application to get themselves impleaded by following the procedure prescribed in section 395.
