Section 290 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
290. Extinguishment of usufruct.
(1)Unless provided to the contrary, the usufruct constituted by agreement or by will in favour of several persons jointly, extinguishes upon death of the last surviving usufructuary.(2)Without prejudice to the provisions herein-above, usufruct shall not exceed the life of the usufructuary; where it is constituted in favour of a body having legal personality, the usufruct shall last for a period of 30 years only.
