Section 268 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
268. General duties of the executor.
- Where the testator does not specify the duties of the executor, they shall be as follows:-(i)to make arrangements for the funeral of the testator and to pay the respective expenses and religious ceremonies in accordance with the wishes of the testator or, where the will makes no provision in this regard, according to the customary usages;(ii)to cause registration of the closed will, if it is in his custody, before the competent authority, within thirty days from the date of the knowledge of the death of the testator;(iii)to carry out or execute the testamentary dispositions and to defend, if necessary, their validity in or outside the court;(iv)to allow the parties to take inspection of the will, if it is in his custody, and to allow true copies thereof to be taken, when so requested.
