Section 52 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
52. Order of legal succession.
(1)The legal succession shall devolve in the following order:-(i)on the descendants;(ii)on the ascendants, subject to the provisions of sub-section (2) of section 72;(iii)on the brothers and their descendants;(iv)on the surviving spouse;(v)on the collateral's not comprised in clause (iii) upto the 6th degree;(vi)on the State, provided that, in the absence of testamentary or intestate heir of a beneficial owner or of an emphyteusis, the property shall revert to the direct owner.(2)In respect of persons referred to in clauses (i), (ii) and (iii) of sub-section (1), the agricultural produce or fruits, gathered or growing, meant and necessary for the maintenance of the couple shall be deemed to be the personal property of the surviving spouse, provided that on the date of the opening of the inheritance there is no suit for divorce or separation of persons and properties, pending or decreed.
