Section 110 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
110. Reduction of legacy or gift.
(1)Where the legacy or the gift impairs the legitime of the forced heirs, the legacy or gift may be reduced for in officiousness to the extent necessary to make up the legitime.(2)For the purpose of determining whether there is in officiousness, the disposable share shall be computed as provided in section 89.
