Section 387(8) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(8)The first summon shall bring to the notice of the parties the next date of hearing, on or before which, they may file objections, if any, and such summon shall be accompanied by a copy of the declaration of head of the family of list of assets, if any, submitted by the head of the family.
