Section 171 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
171. [ General order of succession. [Substituted by U.P. Act No. 29 of 1998.]
(1)Subject to the provisions of Section 169, when a bhumidhar or asami, being a male dies, his interest in his holding shall devolve upon his heirs being the relatives specified in sub-section (2) in accordance with the following principles, namely :-(i)the heirs specified in any one clause of sub-section (2) shall take simultaneously in equal shares;(ii)the "heirs specified in any preceding clause of sub-section (2) shall take to the exclusion of all heirs specified in succeeding clauses, that is to say, those in clause (a) shall be preferred to those in clause (b), those in clause (b) shall be preferred to those in clause (c), and so on, in succession;(iii)if there are more widows than one, of the bhumidhar or asami, or of any predeceased male lineal descendant, who would have been an heir, if alive, all such widows together shall take one share.(iv)the widow or widowed mother or the father's widowed mother or the widow of any predeceased male lineal descendant who would have been an heir, if alive, shall inherit only if she has not remarried.](2)[ the following relatives of the male bhumidhar or asami are heirs subject to the provisions of sub-section (1), namely :-(a)[widow, unmarried daughter] and the male lineal descendant per stirps:Provided that the widow and the son of a predeceased son how low-so-ever per stirps shall inherit the share which would have devolved upon the predeceased son had he been alive;(b)mother and father;(c)[***] [Omitted by U.P. Act No. 28 of 2008.];(d)married daughter;(e)brother and unmarried sister being respectively the son and the daughter of the same father as the deceased; and son of a predeceased brother, the predeceased brother having been the son of the same father as the deceased;(f)son's daughter;(g)father's mother and father's father;(h)daughter's son;(i)married sister;(j)half sister, being the daughter of the same father as the deceased;(k)sister's son;(l)half sister's son, the sister having been the daughter of the same father as the deceased;(m)brother's son's son;(n)mother's mother's son;(o)father's father's son's son.][Uttarakhand] [The word 'Uttaranchal' Substituted by Section 3 of Act No.52 of 2006 (w.e.f. 01.01.2007).] Amendment
