Section 5(3) in The Rajasthan Colonisation (Model Villager And Farms By Literates) Conditions, 1955
(3)By Widows. - If the tenant has died without leaving a male lineal descendant but has left a widow or widows, the Collector may, in his discretion -(i)permit the senior, or any other widow if the senior widow is unfit to succeed, to retain a life-time interest in the tenancy subject to due observance of all stipulations of this statement, or(ii)re-allot the lands -(a)to another literate on payment of such compensation for improvements made, buildings constructed and trees grown by the deceased grantee to the widow or widows of the deceased grantee as the Collector may determine, the decision of the Collector with regard to the Compensation to be paid being final and the new grantee being required to deposit the compensation with the Collector before he is allowed to take possession of the lands, or(b)on his giving a written undertaking, to the satisfaction of the Collector, to make a suitable provision for the proper maintenance, out of the tenancy, of the widow or widows of the grantee and in such case the Collector may do all acts and things which may, from time to time, be necessary to enforce any undertaking given under this condition.
