Section 59(1)(d) in The Punjab Tenancy Act, 1887

[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Haryana - Subsection

Section 59(1)(d) in The Punjab Tenancy Act, 1887

(d)[ failing such descendants and widow, or widowed mother or if the deceased tenant left a widow or widowed mother, then when her interest terminates under clause (b) or (c) of this sub-section, on his male collateral relatives in the male line on descent from the common ancestor of the deceased tenant and those relatives.] [Inserted by Punjab Act XI of 1939, Section 2(ii).]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Haryana - Subsection

Section 59(1)(d) in The Punjab Tenancy Act, 1887