Section 52(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(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.
