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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Goa - Subsection

Section 8(2)(b) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(b)if the deceased did not have a permanent residence in the State of Goa, the succession opens where his immovable properties are situated in the State of Goa. If his immovable properties are situated at different places in the State of Goa, the succession opens where the major part of these properties are situated. Such major part is calculated on the basis of the value of the properties. If the immovable properties of the deceased are situated partly in the State of Goa and partly outside the State of Goa but within the country, the succession opens in the State of Goa irrespective of the value of the properties;