Section 372 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
372. Inventory in the event of dissolution of joint family.
(1)When a joint family as governed by Decree dated 16-12-1880 is dissolved, the estate may be partitioned by instituting inventory proceeding and the procedure hereafter provided shall be applicable.(2)The member of the joint family who was in the charge of management of its assets shall be the head of the family.(3)The general rules that regulate partition among co-heirs shall be applicable to partitions amongst the members of the family.
