Section 108(1)(iii) in U.P. Revenue Code, 2006

[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

State of Uttar Pradesh - Subsection

Section 108(1)(iii) in U.P. Revenue Code, 2006

(iii)if there are more widows than one, of the bhumidhar, asami or government lessee, 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 108(1)(iii) in U.P. Revenue Code, 2006