Section 247(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)The office of head of the family belongs in order of priority to-(a)the surviving spouse, unless the spouse does not have a share in the assets to be partitioned and does not have descendants, who are still minors, as heirs;(b)the children, who are not under a disability, and in default of children, other descendants who are not under a disability;(c)the other heirs, who are not -under a disability.
