Section 20 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
20. [ Succession to tenants acquiring otherwise than by succession. [Substituted by Punjab Act 3 of 1929, Section 3.]
- Subject to the provisions to section 14, when, after the commencement of this Act, any original tenant dies the succession to the tenancy shall devolve in the following order upto](a)the male lineal descendants of the tenant in the male line of descent. (The term 'lineal descendants' shall include an adopted son whose adoption has been ratified by a registered deed);(b)the widow of the tenant until she dies, or remarries, or loses her rights under the provisions of this Act;(c)the unmarried daughters of the tenant until they die or marry, or lose their rights under the provisions of this Act;(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.](e)the successor or successors nominated by the Collector from among the persons enumerated in clause (d) of this section.][21. Succession to tenants acquiring by succession. - When after the commencement of this Act, any male tenant, who is not an original tenant dies, or any female tenant dies, marries or re-marries, the succession to the tenancy shall devolve -(a)in the case of a female, to whom the tenancy has been first allotted, on the successor nominated by the Collector from the issue of such female tenant, or from the male agnates of the person, on account of whose services the tenancy was allotted to her;(b)in all other cases, on the person or persons, who would succeed if the tenancy were agricultural land acquired by the original tenant.]
