Section 407 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
407. Creditor's claim.
(1)Any creditor may make an application in the inventory proceeding seeking acknowledgment and payment of the debts due to him by the inheritance which have not been listed by the head of the family.(2)Such application may be made till the date of the order as to the manner in which the partition is to be carried out is passed, unless the respective creditor had been summoned to take part in the inventory.(3)Where the respective creditor was so served, he may put up his claim till the date the conference of the parties for approval of debts, is held.(4)Failure to do so, does not debar him from claiming the payment by filing a civil suit. However, in such a case, even if the defendants do not resist the suit, the creditor shall be liable to pay costs, whatever be the outcome of the suit.
