Section 174 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
174. Succession to a woman holding an interest otherwise.
- When a bhumidhar, [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] or asami (other than a bhumidhar [* * *] [Omitted by U.P. Act 8 of 1977 (w.e.f. 28.01.1977).] or asami mentioned in Section 171 or 172) who is a woman dies, her interest in the holding shall devolve in accordance with the order of succession given below :(a)[ son, son's son, son's son's son, pre-deceased son's widow and [predeceased son's pre-deceased son's widow and unmarried daughter] [Substituted by U.P. Act No. 37 of 1958.] in equal share per stirps :]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)[* * *] [Deleted by U.P. Act No. 37 of 1958.];(d)[married daughter] [Substituted by U.P. Act No. 28 of 2008.];(e)daughter's son;(ee)[ father; [Added by U.P. Act No. 37 of 1958.](eee)mother];(f)brother;(g)brother's son;(h)sister;(i)sister's son.
