Section 176 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
176. Pupillary substitution.
(1)The testator, who has children or other descendants under parental authority, who will not upon the death of the testator be under the authority of another ascendant, may substitute the said children or other descendants by heirs or legatees of his choice, in case the said children or other descendants die before completing eighteen years of age, irrespective of their sex. This is called pupillary substitution for minors.(2)Such substitution becomes ineffective when,-(a)the person substituted attains the age of eighteen years or(b)the substituted person dies leaving behind descendants entitled to succeed.
