Section 5(1) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(1)In the event of death of a tenant, the right of tenancy shall devolve to his successor in the following order, namely :-(a)spouse,(b)son or unmarried daughter or where there are both son and unmarried daughter, both of them,(c)parents,(d)daughter-in-law, being the widow of his pre-deceased son.Provided that the successor has ordinarily been living or carrying on business in the premises with the deceased tenant as a member of his family upto the date of her/his death and as dependent on the deceased tenant:Provided also that the period of devolution is limited to the unexpired portion of the tenancy and it is open to the landlord and the successor tenant to enter into fresh agreement.Provided further that a right to tenancy shall not devolve upon a successor in case such successor his spouse or any of his dependent son or daughter is owning or occupying a building However, he shall acquire a right to continue in possession as a tenant for unexpired period of tenancy, or a period of one year from the date of death of the tenant, or on his death, whichever is earlier.
