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

(iv)the widow or widowed mother or the father's widowed mother or the widow of any predeceased male lineal descendant who would have been an heir, if alive, shall inherit only if she has not remarried.]

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State of Uttar Pradesh - Subsection

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