Section 442(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)The court shall make a final order declaring who are the successors or heirs of the estate leaver, and confirming the partition in accordance with the chart of partition and the draw of lots within 10 days, after evidence of payment of duty is produced. The order confirming the partition shall have the force of the decree and accordingly a decree shall be drawn.
