Section 222 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
222. Disposition in favour of a person who has rendered domestic help or care and assistance.
- A disposition made by a sick and old person, having ascendants, descendants, collateral's till the fourth degree or spouse, in favour of a person who has rendered domestic help or care and assistance to such person shall not exceed one third of the value of inheritance. However, a disposition made in favour of ascendants and descendants, collateral's till the fourth degree or the spouse of the testator is valid.
