Section 175 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
175. Common or direct substitution.
- The testator may appoint one or more persons to substitute the instituted heir or heirs or legatees in case such heirs or legatees cannot or do not wish to accept the inheritance or the legacy. This is called common or direct substitution. Such substitution ceases to operate upon such heir accepting the inheritance.
