Section 369 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
369. Inventory where a party dies after allotment in inventory proceeding which were finally disposed of.
- Where, after the partition is effected in any inventory, any interested party dies leaving no assets other than those that have been allotted in the inventory, such inheritance shall be partitioned in the same inventory proceeding that was finally disposed. The person to whom the office of head of family belongs shall take oath of office and the procedure set out hereafter shall be applicable.
