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State of Goa - Section

Section 165 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

165. Duty of co-heirs to compensate when the legacy consists of an asset of one co-heir only.

- Where the testator bequeaths a thing belonging to one of the co-heirs, the other heirs shall be bound to compensate him proportionately unless the testator has provided otherwise.