Section 35 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
35. How renunciation is effected.
(1)Renunciation of an inheritance shall be made before the Court having jurisdiction over the place where the succession opens or before any Special Notary.(2)When made before the Court, it shall be drawn in a book which shall have it's pages duly numbered, and initialed by the Court and when made by the Special Notary, it shall be drawn in his respective Book. The deed or record of renunciation by the heir shall be written in indelible black ink in a clear and legible handwriting.(3)It is the duty of the court to inspect the book once a year and record a certificate of inspection on the page immediately following the last page used. The register shall be maintained in the chronological order and shall be preserved as a permanent record of the court.(4)When an heir renounces the inheritance through his attorney, the power of attorney shall be also preserved in a separate file maintained for the purpose and the page at which the power of attorney is placed shall be mentioned at the bottom of the deed. The file shall have an index of the powers of attorney.(5)Where the renunciation is made through an attorney, the original power of attorney with the specific power to renounce shall be preserved in the court or office of the Special Notary, as the case may be.
