Section 163 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
163. Legacy of thing burdened with encumbrance in rem.
- If the bequeathed thing is burdened with any emphytheutic fee, share in the rent, easement or any other encumbrance inherent thereto, the bequeathed thing shall go to the legatee with the encumbrance. However, if such encumbrances are in arrears, such arrears shall be met by the inheritance.
