Section 20 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
20. [ Succession to tenants acquiring otherwise than by succession. - Subject to the provisions to section 14, when, after the commencement of this Act, any original tenant dies the succession to the tenancy shall devolve in the following order upto -
(a)the male lineal descendants of the tenant in the male line of descent. (The term 'lineal descendants' shall include an adopted son whose adoption has been ratified by a registered deed);(b)the widow of the tenant until she dies, or remarries, or loses her rights under the provisions of this Act;(c)the unmarried daughters of the tenant until they die or marry, or lose their rights under the provisions of this Act;(d)[ the successor or successors nominated by the tenant by registered deed from among the following persons, that is to say, his mother, [his predeceased son's widow, his predeceased grandson's widow], his married daughter, his daughter's son, his sister, his sister's son; and the male agnate members of his family](e)the successor or successors nominated by the Collector from among the persons enumerated in clause (d) of this section.]
