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[Cites 0, Cited by 0] [Section 373] [Entire Act]

State of Goa - Subsection

Section 373(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(1)The court having jurisdiction over the place where the succession opens is competent to entertain inventory proceeding for-
(a)partition;
(b)declaration of a person as heir or representative of the deceased.