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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Himachal Pradesh - Subsection

Section 45(d) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(d)failing such descendants and widow, or widowed mother or, if the deceased tenant left a widow or widowed mother, then when her interest terminates under clause (b) or (c) of this section, on his male collateral relatives in the male line of descent from the common ancestor of the deceased tenant and those relatives.