Section 137 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
137. Ineffective dispositions.
- The legacies shall not take effect:-(a)if the testator alienates the bequeathed thing; or(b)when the bequeathed thing is res extra-commercium; or(c)when the testator transforms the bequeathed thing in such a way that it does not have either its original form or its denomination; or(d)where the testator has been dispossessed of the bequeathed thing by a person having a lawful title thereto or it has been wholly destroyed during the lifetime of the testator and the heir is not responsible therefore.
