Section 39 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
39. Subrogation by creditor.
- Where an heir renounces the inheritance to the detriment of his creditors, the latter may apply to the court for authorizing them to accept it in lieu and on behalf of the debtor-heir, but after the creditors are paid, the remainder of the inheritance shall go to the other succeeding heirs and not to the heir who had renounced it.
