Section 193 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
193. Failure to mention ground or irrelevant ground.
- When the testator declares that he disinherits without clearly mentioning the ground or when the ground is not proved or the ground is unlawful, the dispositions of the testator affecting the legitime of the disinherited heir, are void to that extent.
