Section 199 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
199. Disposition in favour of unnamed relatives.
- Dispositions in favour of the relatives of the testator or in favour of relatives of another person without specifically designating the person, shall be presumed to have been made in favour of the nearest relatives of the testator or of the person indicated, as per the order of legal succession.
