Section 342(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)If, on the death of the testator who has deposited a sealed cover under section 338, an application be made to the Special Notary who holds it in deposit to open the same, and if the Special Notary is satisfied that the testator is dead, he shall in the applicant's presence and of two witnesses, open the cover, and at the applicant's expense cause the contents thereof to be copied into his Book No. VI.
