Section 159 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
159. Legacy of periodic sums.
- Where the testator bequeaths periodic sums, the first period shall run from the date of the testator's death. The legatee shall have the right to the said installment the moment the new period commences, even if the legatee dies before the period comes to an end. However, the bequest shall be enforceable at the end of the period only, unless the bequest is for maintenance in which case it shall be enforceable at the beginning of the period.
