Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 400(1)] [Section 400] [Entire Act] State of Goa - Subsection Section 400(1)(d) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (d)that the head of the family or the donee disputes that he has received assets which are attributed to have been received by him.