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State of Goa - Section

Section 377 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

377. Inquiry for appointment of head of the family.

- Where the court is satisfied upon a perusal of the declaration the person appointed as head of the family that the office belongs to another person, the court shall, upon inquiry, if necessary, appoint such other person as the head of the family.