(1)A Bhumidhar may by will bequeath his holding or any part there of except as provided in sub- section.(2).(2)No Bhumidhar entitled to any holding or part in the right of a widow, mother step- mother, father father, father mother, unmarried daughter, or unmarried sister, may bequeath by will such holding or part.(3)Every will made under provisions of sub-section (1) shall, notwithstanding anything contained any law, custom or usage, be in writing and attested by two persons.
