Section 140 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
140. Supervenience of descendants.
(1)The will made by a person who did not have children at the time of making it or did not know that he had children, lapses in the event of supervenience of children or other descendants.(2)A legacy does not lapse in any of the cases mentioned above but it may be reduced as in officious in accordance with section 110.
