Section 20(d) in Punjab Colonisation of Government Lands (Punjab) Act, 1912
(d)the successor or successors nominated by the tenant by registered deed from among the following persons, that is to say, his mother, [his predeceased son's widow, his predeceased grandson's widow], his married daughter, his daughter's son, his sister, his sister's son; and the male agnate members of his family] [Inserted by Punjab Act 13 of 1920 section 2.]
