Section 4 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
4. Types of Succession.
(1)Succession may be intestate or legal and testamentary.(2)Testamentary succession is the succession which results from a will left by the estate leaver and a testamentary heir is a heir instituted by a will. Contractual succession is illegal, except when expressly authorised by law.(3)Intestate succession is either free or forced. Forced succession is the one which is reserved by law to the forced heirs and places restrictions on the freedom of the estate leaver to dispose of his estate.
