Section 373(2)(iv) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(iv)The succession of a person, who died outside the State of Goa, and he did not have a permanent residence in Goa, nor did he own any immovable properties in Goa but has movables in Goa, opens at the place where major part of the movable assets are located;