Section 51(2) in The Delhi Lands Reforms Act, 1954
(2)When a Bhumidhar who has before the commencement of this Act, inherited an interest in any holding as a widow, mother, step- mother, father-mother, father mother, daughter, sister or step-sister,(a)dies and such Bhumidhar was on the date proprietor of the land comprised in the holding and --(i)she was in accordance with the personal law applicable to her entitled to a life estate only in the holding, the holding shall devolve upon the nearest surviving heir (such heir being ascertained in accordance with the provision of section 50) of the last male proprietor or tenant aforesaid; and if(ii)she was in accordance with the personal law applicable to her entitled to the holding absolutely the holding shall devolve in accordance with the table mentioned in section 53;(b)[dies or marries] [Substituted by Delhi Act 16 of 1956 section 10 for "dies marries abandons or surrenders such holding"] and such Bumidhar on the date immediately before the said date held the holding otherwise than as a proprietor, the holding shall devolve upon the nearest surviving heir (such heir being ascertained in accordance with the provision of the section 50) of the last male tenant other than one who inherited as a father's father.
