(2)[ The following relatives of the male bhumidhar, asami or Government lessee are heirs, subject to the provisions of sub section (1), namely-(a)widow, unmarried daughter and the male lineal descendants in the male line of descent as per stirpes:Provided that the widow and the son and unmarried daughter of a predeceased son how low-so-ever shall inherit per stripes the share which would have devolved upon the predeceased son had he been alive;(b)mother and father;(c)married daughter;(d)brother and unmarried sister being respectively the son and the daughter of the same father as the deceased, and son and unmarried daughter of a predeceased brother, the predeceased brother having been the son of the same father as the deceased;(e)son's daughter;(f)father's mother and father's father;(g)daughter's son and unmarried daughter;(h)married sister;(i)half sister, being the daughter of the same father as the deceased;(j)sister's son and unmarried daughter;(k)half sister's son, and unmarried daughter, the sister having been the daughter of the same father as the deceased;(l)brother's son's son and unmarried daughter;(m)father's father's son and unmarried daughter;(n)father's father's son's son and unmarried daughter;(o)mother's mother's son and unmarried daughter.]
