Section 145(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(2)Where the testator bequeaths any outstanding debt due to him, whether recoverable from a third party or from the legatee himself, or discharges the legatee of the debts, the heir shall carry out the bequest by handing over to the legatee the respective instrument, if any.
