Section 152 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
152. Legacy of usufruct.
- A legacy of usufruct without fixing the period of its duration shall be construed to have been made for the lifetime of the legatee and where such legatee is a body with perpetual succession, the legacy shall be construed to have been made for a period of thirty years only.
