Section 144(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(2)If a debt is to fall due only after a certain period, the legatee is not bound to wait for the expiry of the period to demand its payment. However, the legacy will not take effect if the testator, who was a debtor at the time of making of the will, has paid the debt subsequently.
