Section 35 in The United Provinces Tenancy Act, 1939
35. Succession to a male tenant
. - When a male tenant, other than a tenant mentioned in Section 34 dies, interest in his holding shall devolve in accordance with the order of succession given below :-(a)male lineal descendants in the male line of descent :Provided that no member of this class shall inherit if any male descendant between him and the deceased is alive;(b)widow;(c)father;(d)mother, being a widow;(e)step-mother, being a widow;(f)father's father;(g)father's mother, being a widow;(h)widow of male lineal descendant in the male line of descent;(i)unmarried daughter;(j)brother, being the son of the same father as the deceased;(k)daughter's son;(l)brother's son, the brother having been a son of the same father as the deceased;(m)father's brother;(n)father's brother's son;
