Section 173 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
173. Renunciation of right of accretion.
- The heirs who get the right of accretion may renounce it in the event it carries special encumbrances created by the testator; but, in such a case, the said portion shall revert to the person or persons in whose favour the encumbrances have been created.
