Section 16B(1) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(1)Where the tenant to whom a temporary cultivation lease was granted has died but his widow or daughters or male lineal descendants are in continuous possession thereof and have been cultivating it ever since the death of the said original tenant without getting the lease re-granted in their favour, such widow or daughter or male lineal descendants of the deceased tenant shall be deemed to be temporarily cultivation lease holders of the land and allotment thereof shall be made in their favour in accordance with the provisions of Rule 16.
