Section 295 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
295. Acts contrary to law.
- Any act which is contrary to law, whether prohibitory or mandatory, shall be null and void unless such law provides otherwise.Such nullity may, however, be cured when the interested parties give their consent provided that the law which has been contravened is not relating to public order or public policy.
