Section 2(y) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(y)"Special Notary" means a Notary with special powers to draw, authentic documents such as (a) wills, (b) record of printed open wills (c) instruments of consent to the will by the spouse of the testator, (d) instruments of renunciation of inheritance, (e) record of approval of the closed wills, (f) ante nuptial agreements, (g) deeds of declaration of heirship, (h) adoption deeds and (i) such other acts which the Special Notary is authorized to perform by law;
