Section 186 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
186. Encumbrances in favour of paupers, etc.
- The dispositions which impose on the heir or the legatee the obligation to pay successive sums of money in favour of paupers, or in favour of any public utility institution or foundation are valid. In this case, however, the burden shall be charged on specific assets and such heir or legatee shall be allowed to capitalize, or convert the installments into corresponding capital in money.
