Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 247] [Entire Act] State of Goa - Subsection Section 247(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (3)The heir, who was residing permanently in the company of the estate leaver only, shall be deemed to be the heir living with the estate leaver.
