Section 45 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
45. Liabilities of the inheritance.
- The liabilities of inheritance shall be satisfied in the following order of priority:-(1)the funeral and other expenses towards last rites and religious services for the soul of the estate leaver;(2)to meet the burden of the executorships and management;(3)towards the payment of the debts of the deceased for the satisfaction of the legacies.
