Section 399(5) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(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.
