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]
