- Subject to the provisions of section 48 and 52, when a Bhumidhar or Asami being a male dies, his interest in his holding shall devolve in accordance with the order of the succession given below:(a)male lineal descendants in the male line of the descent:Provided that no member of this class shall inherit if any male descendant between him and the deceased is alive:Provided further that the son or sons of a predeceased on how low so ever shall inherit the share which would have devolved upon the deceased if he had been then alive:(b)widow(c)father(d)mother, being a widow;(e)step mother, being a widow;(f)father father(g)father mother, being a widow;(h)widow of a male lineal descendant in the male line of descent;(i)unmarried daughter;(j)brother, being the son of same father as the deceased;(k)unmarried sister;(l)brother son, the brother having been a son of the same father as the deceased;(m)father father son;(n)brother son son;(o)father father son son;(p)daughter son.
