Section 76 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
76. Succession of brothers, sisters and their descendants.
- In default of descendants and ascendants and where the estate leaver has not disposed off his assets, his brothers, sisters and, in a representative capacity, their descendants, shall inherit the assets. However, the surviving spouse shall be the usufructuary of the estate of the deceased spouse irrespective of their matrimonial regime, if at the time of the death of the latter they were not divorced or there was no judicial separation by a decision that had become final.Succession of Surviving Spouse and of the Collateral's
