Section 133 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
133. Legacy of a thing which belongs only in part to the testator or to his successors.
- Where the testator, the heir, or the legatee, is the owner of a part only of the bequeathed thing or has a limited right only to the bequeathed thing, the bequest shall take effect only to the extent of such part or of such right.
