Section 105 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
105. When the value of the assets gifted exceeds the legitime of the donee.
- When the value of the assets gifted exceeds the legitime of the donee, the excess shall be computed in the disposable portion of the donor. If despite such computation, the legitime and the disposable portion are exceeded, the donee shall be liable to bring the excess into the estate.
