Section 29 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
29. Form of acceptance.
(1)The acceptance of inheritance is express or tacit.(2)The acceptance is express when in any document the heir accepts the title or quality of heir. The acceptance is tacit, when the heir does some act from which the intention to accept has to be necessarily inferred or the act done is of such a nature that he could not have done it otherwise than as an heir.(3)However, acts done solely to preserve or to provisionally manage or safeguard the assets of the inheritance do not imply it's acceptance.
