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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(2)Testamentary succession is the succession which results from a will left by the estate leaver and a testamentary heir is a heir instituted by a will. Contractual succession is illegal, except when expressly authorised by law.