110. [ [Substituted by U.P. Act No. 7 of 2019, dated 2.8.2019.]
Where any female bhumidhar, asami or a Government lessee dies, after the commencement of this Code, then her interest in any holding or its part shall subject to the provisions of Sections 107 to 109 devolve, in accordance with the order of succession given below-(a)son, unmarried daughter, son's son and unmarried daughter, son's son's son and unmarried daughter, predeceased son's widow, and predeceased son's predeceased son's widow, in equal shares as per stirpes:Provided firstly that the nearer shall exclude the remoter in the same branch:Provided secondly that a widow who has remarried, shall be excluded;(b)husband;(c)married daughter;(d)daughter's son and unmarried daughter;(e)father;(f)widowed mother;(g)brother, being the son of the same father as the diseased and brother's son and unmarried daughter as per stripes;(h)unmarried sister.(i)married sister;(j)sister's son and unmarried daughter.]
