Section 85 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
85. Disposition of specific usufruct or lifetime annuity.
- Where the testator bequeaths a specific usufruct or a lifetime annuity and the value of such usufruct or lifetime pension annuity exceeds in value his disposable portion, the forced heirs may give effect to the legacy or deliver to the legatee the disposable portion only.
