Section 171(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)[ the following relatives of the male bhumidhar or asami are heirs subject to the provisions of sub-section (1), namely :-(a)[widow, unmarried daughter] and the male lineal descendant per stirps:Provided that the widow and the son of a predeceased son how low-so-ever per stirps shall inherit the share which would have devolved upon the predeceased son had he been alive;(b)mother and father;(c)[***] [Omitted by U.P. Act No. 28 of 2008.];(d)married daughter;(e)brother and unmarried sister being respectively the son and the daughter of the same father as the deceased; and son of a predeceased brother, the predeceased brother having been the son of the same father as the deceased;(f)son's daughter;(g)father's mother and father's father;(h)daughter's son;(i)married sister;(j)half sister, being the daughter of the same father as the deceased;(k)sister's son;(l)half sister's son, the sister having been the daughter of the same father as the deceased;(m)brother's son's son;(n)mother's mother's son;(o)father's father's son's son.][Uttarakhand] [The word 'Uttaranchal' Substituted by Section 3 of Act No.52 of 2006 (w.e.f. 01.01.2007).] Amendment
