Section 191 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
191. Effects of disinheritance.
- The descendants of the disinherited persons, who survive the testator, shall be entitled to the legitime which their ascendant was deprived of, but the ascendant who was disinherited is not entitled to enjoy the usufruct of the legitime received by his descendants.
