Section 5 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
5. Types of successors: Heirs and legatees.
(1)Heir is the person who inherits or succeeds to the totality of the estate of the estate leaver or to an undefined share thereof, without specifying the assets constituting it, while a legatee is the one who succeeds to specific and determined assets.(2)A person who succeeds to the remainder of the estate when the assets constituting the remainder are not determined, is a heir.(3)An usufructuary is a legatee even if he be entitled to the usufruct of the totality of the estate.(4)The nomenclature used by the testator, if in contravention of the above provisions, shall not change the character of the successor.
