Section 373(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(2)The place of the opening of the succession shall be determined as follows:-(i)If the deceased had a permanent residence in the State of Goa, the succession opens at the place of his permanent residence;(ii)If the deceased did not have a permanent residence in Goa, the succession opens where his immovable properties are situated in Goa. If his immovable properties are situated at different places in Goa, the succession opens where the major part of these properties are situated. Such major part is calculated on the basis of the value of the properties.(iii)If the immovable properties of the deceased who was governed by this Act are situated partly in Goa and partly outside Goa, the succession opens in Goa irrespective of the value of the properties;(iv)The succession of a person, who died outside the State of Goa, and he did not have a permanent residence in Goa, nor did he own any immovable properties in Goa but has movables in Goa, opens at the place where major part of the movable assets are located;(v)If the deceased did not have a permanent residence nor immovable properties in Goa, the succession opens at the place where he died in the State of Goa.
