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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Goa - Subsection

Section 52(1)(vi) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(vi)on the State, provided that, in the absence of testamentary or intestate heir of a beneficial owner or of an emphyteusis, the property shall revert to the direct owner.