Section 253 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
253. Rights and duties of the head of the family.
- The head of the family, as manager of the estate, shall receive the fruits and profits of the properties in his possession and shall meet the normal liabilities and shall have the duty to render accounts in case the usufruct of the said properties does not belong to him.However, the head of the family shall not alienate any properties of the estate other than fruits or other things which cannot be preserved without fear of deterioration.
