Section 134(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)The condition which prohibits the heir or the legatee from getting married, or from remaining unmarried, except when the same is imposed on a widow or widower having children, by the deceased spouse or by his or her descendants or ascendants and so also the condition which compels him to take priesthood vows or to take or not to take a certain and specified profession, shall be deemed inexistent.
