Section 2(1)(iii) in The Delhi Rent Control Act, 1958
(iii)in the event of the death of the person continuing in possession after the termination of his tenancy, subject to the order of succession and conditions specified, respectively, in Explanation I and Explanation II to this clause, such of the aforesaid person's -- [Substituted by Act 18 of 1976, section 2, for clause (1) (w.r.e.f. 1-12-1975)]