Section 78 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
78. Collateral's other then brothers, sisters and their descendants.
- Where the deceased is not survived by any of the persons mentioned in clauses (i), (ii), (iii) and (iv) of sub-section (1) of section 52 and has not disposed off his assets, it shall be inherited by the collateral's other then brothers, sisters and their descendants till the 6th degree.Succession of the State
