Section 399 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
399. Initial list of assets.
(1)The assets shall be listed by the head of the family item wise starting with debts due to the estates, securities, actionable claims, money, foreign coins, objects of gold, silver and precious metals and such other objects and thereafter all the remaining movables and livestock, the immovables,- including mortgages, easements, leases and other encumbrances thereon and lastly debts due by the estate.(2)A space of about 5 cms. shall be kept between the items.(3)Separate lists shall be prepared of the assets, which are to be valued by different persons and by different methods.(4)Every page of the list shall be initialed and the last page shall be signed by the head of the family or when he does not know or cannot write, he shall affix his thumb impressions on all pages.(5)The assets shall be listed by giving all the necessary particulars for their proper identification. Immovable properties shall be identified by their land registration details, description and inscription details of source of title thereto, land revenue (Matriz) number, survey number, their location and area. All the shares and securities of the same type with their respective numbers shall be clubbed together in one item except those which have been issued by different entities.(6)Movables of the same type for which the same value ought to be given, taking into account their material utility and condition, shall also be included in one item.(7)Improvements made by the inheritance in properties belonging to a third party shall be described in kind when they can be separated from the properties in which they were made and if they cannot be so separated, they shall be listed as debts due to the in her(8)Improvements made by third parties in the property of the inheritance shall be described as debts due by the inheritance, when they cannot be removed by the person who made such improvement.(9)The Head of the family besides listing the assets referred to in proceeding sub-sections, shall also state their estimated value.
