109. Succession to woman inheriting as a female heir.
- Where before or after the commencement of this Code, any woman inherits the interest of a male bhumidhar, asami or Government lessee, in any holding, and such woman dies, marries or remarries after such commencement, then, her interest in the holding shall, subject to the provisions of Sections 107 and 112 devolve upon the nearest surviving heir of the last male bhumidhar, asami or Government lessee, as the case may be.Explanation. - The expression 'nearest surviving heir' in this section means the heir ascertained in accordance with Section 108.[Provided that if any woman inheriting as a daughter, who has surviving heirs specified in clause (a) of Section 110 of this Code, dies, her interest in the holding shall devolve upon heirs specified in clause (a) of Section 110.] [Inserted by U.P. Act No. 4 of 2016, dated 11.3.2016.]
