Section 402 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
402. Deletion of assets listed in the preliminary list.
- Where any co-heir or a third party claims ownership of any of the assets listed in the inventory and applies for their removal from the list of assets of the inheritance, the dispute shall be decided, after hearing the head of the family, or the person who has listed the assets, and after recording of evidence.
