Section 171(1)(iv) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 3] [Section 171(1)] [Section 171] [Entire Act]

State of Uttar Pradesh - Subsection

Section 171(1)(iv) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(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.]

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State of Uttar Pradesh - Subsection

Section 171(1)(iv) in The U.P. Zamindari Abolition and Land Reforms Act, 1950