Section 171(1)(iii) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 171(1)] [Section 171] [Entire Act]

State of Uttar Pradesh - Subsection

Section 171(1)(iii) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(iii)if there are more widows than one, of the bhumidhar or asami, or of any predeceased male lineal descendant, who would have been an heir, if alive, all such widows together shall take one share.

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State of Uttar Pradesh - Subsection

Section 171(1)(iii) in The U.P. Zamindari Abolition and Land Reforms Act, 1950