Section 442(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(3)A party to an inventory proceeding may file a certified copy of the partition decree with the Registering Officer under the Registration Act, 1908 (16 of 1908), within the local limits of whose jurisdiction the whole or any part of the assets is situated and such officer shall file such decree in Book No.1 maintained under section 51 of the Registration Act, 1908 (16 of 1908).
