Section 334 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
334. Presentation of closed will and approval by the Special Notary.
(1)The testator shall present the closed will to a Special Notary in the presence of two witnesses and declare that the disposition is his last will.(2)Thereafter, in the presence of the said witnesses, the Special Notary, after having a look at the will but without reading it, shall draw a record of approval. The record shall be drawn immediately next after the signature on the will and shall be continued without interruption on the same page and on the subsequent pages.(3)The Special Notary shall draw a record stating as follows:-(a)whether the will is written and signed by the testator;(b)whether it is initialed by the person who has signed it;(c)the number of the pages of the will;(d)whether it has or does not have any blot, inter-lineations, corrections or marginal notes;(e)whether the testator was identified;(f)whether the testator was in his perfect senses and wholly free from any coercion;(g)whether the will was presented by the testator in person in the manner required by law.(4)The record of approval shall be read, dated and signed in conformity with the provisions of the preceding sections 324 and 325.(5)Thereafter and in the presence of the same witnesses the Special Notary shall put the will in a cover and seal it and draw up on the external side of the cover, a note giving the name of the testator whose will is sealed.
