Section 200 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
200. Conditional disposition.
- The testator may either make an unconditional disposition of his estate or he may dispose of his estate subject to conditions, provided such conditions are not absolutely or relatively impossible of performance or contrary to law, morality or public policy. A condition which is impossible of performance or contrary to law morality or public policy shall be presumed to be inexistent and shall not adversely affect the heirs or legatees notwithstanding that the testator has provided to the contrary.
