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State of Goa - Section

Section 151 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

151. Legacy of house with things existing in it.

- Where a house with all things found therein is bequeathed, the bequest shall not include debts due to the inheritance notwithstanding the fact that the instruments and documents relating to such outstanding debts due to the testator, are found in the house.