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[Cites 0, Cited by 0] [Section 373(2)] [Section 373] [Entire Act]

State of Goa - Subsection

Section 373(2)(ii) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(ii)If the deceased did not have a permanent residence in Goa, the succession opens where his immovable properties are situated in Goa. If his immovable properties are situated at different places in Goa, the succession opens where the major part of these properties are situated. Such major part is calculated on the basis of the value of the properties.