Section 147(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(2)Where the right to select is by an express disposition of the testator given to the legatee, he shall in his discretion select from amongst the things of the same kind.But where things of the same kind do not exist in inheritance, it is the heir who shall select the thing to be given to the legatee and such thing shall be of similar value or quality.
