Section 170 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
170. Right of accretion.
(1)If any of the instituted co-heirs dies before the testator or renounces the inheritance or becomes incapable or unworthy of receiving it, his share shall be added to the shares of the other instituted co-heirs, unless the testator has provided otherwise.(2)The heirs shall also be entitled to the right to accretion, if the legatees do not want or are unable to receive the legacy.
