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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Goa - Subsection

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

(x)"Special head of the family" means the head of the family restricted to certain assets of inheritance, such as the donee who brings the gifted assets into the mass of the inheritance and the co-heirs in lawful possession of certain assets of the inheritance prior to the opening of succession;