Section 172(2)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 3] [Section 172(2)] [Section 172] [Entire Act]

State of Uttar Pradesh - Subsection

Section 172(2)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(a)dies and such bhumidhar [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] was on the date immediately before the said date an intermediary of the land comprised in the holding or held the holding as a fixed rate tenant, or an exproprietary or occupancy tenant in Avadh or as a tenant on special terms in Avadh 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 provisions of Section 171) of the last male intermediary 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 174;

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State of Uttar Pradesh - Subsection

Section 172(2)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950