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[Cites 0, Cited by 0] [Section 247] [Entire Act]

State of Goa - Subsection

Section 247(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(2)In the category of children, other descendants and other heirs, the following shall have preference:-
(a)the heirs who are living with the deceased over the others;
(b)where there are more than one in the same circumstances, the elder shall have preference.