Section 51(1) in The Delhi Lands Reforms Act, 1954
(1)When a Bhumidhar or Asami, who has after the commencement of this Act inherited an interest in any holding as a widow, mother, step-mother, father mother, unmarried daughter or unmarried sister, [dies or marries or the Asami abandons or surrenders such holding, it] [Substituted by Delhi Act 16 of 1956 section 10 for "dies marries abandos or surrenders such holding or part thereof the holding or the part"] shall devolve upon the nearest surviving heir (such heir being ascertained in accordance with the provisions of section 50) of the last male Bhumidhar or Asami other than one who inherited as a father father.
