Section 181(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)The testamentary disposition whereby any heir or legatee is bound to preserve the inheritance or the legacy which on his death is to go to a further beneficiary is called the fide-commissary substitution or fideicommissum and such heir or legatee is called fiduciary and such further beneficiary shall be called fidei-commissaries.
