Section 221 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
221. Relative incapacity of sick person.
- A will made by a sick person in favour of the physician or nurse who attended to him during his illness or in favour of the priest who assisted him spiritually during his illness shall not take effect if the sick person dies of that illness.However, (a) a legacy by way of remuneration for the services rendered to the sick person when such person was not paid any remuneration for the services or (b) a disposition made in favour of the descendants, ascendants, collateral's till the third degree or to the spouse of the testator, are valid.
