Section 185(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)(a)Dispositions made subject to a condition prohibiting alienation inter vivos and (b) dispositions which appoint a third person to take what is left from the inheritance or the legacy, on the death of the heir or of the legatee, are deemed to be fideicommissum and as such valid upto one degree.
