Section 394(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)Any of the parties may on the date of hearing but within 30 days from the receipt of the summon,-(i)challenge the maintainability of the inventory proceeding;(ii)contend that any of the parties to the inventory is under disability;(iii)dispute their own locus standi or the locus standi of any other party who has been served with summon, unless they have been served with the summon as creditors;(iv)challenge the competence of the head of family to hold such office;(v)apply that the partition should be restricted to certain assets on the ground that the remaining assets have been legally partitioned only.
