Section 72(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(3)Where the parents have acknowledged that they are the parents of a child during the lifetime of the child, and the child dies without issue, the inheritance shall devolve upon his parents or one of them, as the case may be; where, in the circumstances mentioned above, such child dies without issue but leaving a surviving spouse, the surviving spouse shall have the right to usufruct of half of the inheritance.Succession of Ascendants of the Second Degree
