Section 156 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
156. Delivery of legacy.
(1)Where the legatee is not in possession of the bequeathed thing, he shall call upon the heirs to give effect to the legacy.(2)When the heirs delay in taking charge of the inheritance, the legatee may cause summons to be served on them to accept or renounce the inheritance.(3)Where the heirs renounce the inheritance, the legatees may apply that a curator be appointed for the inheritance and demand the delivery of the legacy from the appointed curator.(4)Where the legacy is an encumbrance on another legacy, the legatee of the encumbrance shall demand the legacy from the latter.
