Section 9(5) in Andhra Pradesh (Andhra Area) Tenancy Act, 1956
(5)All rights of a cultivating tenant under this section shall, subject to the provisions of Sections 12 and 13, be heritable.Explanation I: For the purpose of construing the term "heritable" in this section, the following persons only shall be deemed to be heirs of a cultivating tenant, namely:(a)his legitimate lineal descendants by blood or adoption;(b)in the absence of any such descendants, his widow for so long as she does not re-marry:Provided that where there is more than one heir, the heirs shall be entitled to sub-divide the interest in the holding according to their shares.Explanation II: - If a cultivating tenant dies without leaving a heir as aforesaid, all his rights shall be extinguished.] [Substituted for Section 10 by Act 39 of 1974, Section 7, w.e.f. 1.7.1980.]
