Section 169 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
169. Reduction of encumbrance attached to legacy.
- When the legacy is subject to an encumbrance and the legatee does not receive the whole legacy due to his own fault, the encumbrance shall be reduced proportionately and, in case he is dispossessed from the bequeathed thing, the legatee may demand the restitution of whatever was paid by him.Right of Accretion
