Section 83(2) in U.P. Revenue Code (Amendment) Act, 2016
(2)The following relatives of the male bhumidhar, asami or government lessee are heirs, subject to the provisions of sub-section (1), namely -(a)widow, unmarried daughter and the male lineal descendants in the male line of descent per stirpes:Provided that the widow and the son of a predeceased son how low-so-ever shall inherit per stirpes the share which would have devolved upon the predeceased son had he been alive;(b)mother and father;(c)married daughter;(d)brother and unmarried sister being respectively the son and the daughter of the same father as the deceased, and son of predeceased brother, the predeceased brother having been the son of the same father as the deceased;(e)son's daughter;(f)father's mother and father's father;(g)daughter's son;(h)married sister;(i)half sister, being the daughter of the same father as the deceased;(j)sister's son;(k)half sister's son, the sister having been the daughter of the same father as the deceased;
