Section 139 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
139. Indivisibility of the disposition.
- The legatee is not entitled to accept a part of the legacy only and relinquish the other part; neither is the legatee entitled to relinquish an onerous legacy and accept the one which is not onerous.However, the heir, who is at the same time a legatee, may relinquish the inheritance and accept the legacy and vice versa.
