Section 72 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
72. Succession of parents.
(1)Where a person dies without descendants, his father and mother shall succeed to him in equal shares or to the entire inheritance where only one of them is living.(2)However, if there are full blood brothers or sisters of a predeceased child or descendants of the deceased full blood brothers or sisters of such child, the father or the mother who has married again does not inherit the assets which the predeceased child had inherited from the other progenitor or from his other ascendants but only the usufruct thereof.(3)Where the parents have acknowledged that they are the parents of a child during the lifetime of the child, and the child dies without issue, the inheritance shall devolve upon his parents or one of them, as the case may be; where, in the circumstances mentioned above, such child dies without issue but leaving a surviving spouse, the surviving spouse shall have the right to usufruct of half of the inheritance.Succession of Ascendants of the Second Degree
