(7)"Presumptive successor" where the succession to the office devolves according to hereditary right; means the person next in succession to a hereditary office-holder, or, where the succession to the office devolves by nomination made by the hereditary office-holder for the time being, means any chela so nominated before the first day of December, 1924 [or, in the case of the extended territories, before the 1st day of November, 1956, as the case may be.] [Added by Punjab Act No. 1 of 1959, Section 3(3).]
