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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Goa - Subsection

Section 137(d) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(d)where the testator has been dispossessed of the bequeathed thing by a person having a lawful title thereto or it has been wholly destroyed during the lifetime of the testator and the heir is not responsible therefore.