Section 38(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)No heir who has accepted the inheritance may, thereafter challenge his acceptance unless,-(a)there was coercion or;(b)he was induced to accept it by fraud; or(c)more than half of the inheritance has been bequeathed by will and the existence of the will was not known to the heir at the time of acceptance.
