Section 211 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
211. Effect of will which has lapsed.
- The revocation of a will shall take effect notwithstanding that the subsequent will lapses on account of the incapacity of the heir or of the legatee appointed therein or on account of the relinquishment of the inheritance by the heir or by the legatee.
