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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

NCT Delhi - Subsection

Section 51(2)(a) in The Delhi Lands Reforms Act, 1954

(a)dies and such Bhumidhar was on the date proprietor of the land comprised in the holding and --
(i)she was in accordance with the personal law applicable to her entitled to a life estate only in the holding, the holding shall devolve upon the nearest surviving heir (such heir being ascertained in accordance with the provision of section 50) of the last male proprietor or tenant aforesaid; and if
(ii)she was in accordance with the personal law applicable to her entitled to the holding absolutely the holding shall devolve in accordance with the table mentioned in section 53;