52. Succession in the case of a holding inherited as father father.
- When a Bhumidhar or Asami, who has, whether before or after the commencement of this Act, inherited an interest in a holding as a father father [dies or the Asami abandons or surrenders such holding, it] [Substituted by Delhi Act 16 of 1956, section 11 for "dies marries abandons or surrenders such holding or part thereof such holding such holding or part"] shall devolve upon the nearest surviving heir (such heir being ascertained in accordance with the provisions of section 50) of the last male Bhumidhar or Asami from whom such father father inherited the interest in the holding.
