Section 125 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
125. Apportionment of liabilities where inheritance is distributed by way of legacies only.
(1)Where the inheritance has been entirely distributed by way of legacies, the debts and encumbrances shall be distributed among the legatees in proportion to their legacies, unless the testator has given directions to the contrary.(2)Where the assets of the inheritance are not sufficient to pay the legacies, the same shall be paid pro rata, except for re-muneratory legacies which are considered to be debts of the inheritance.
