Section 18 in The Pepsu Tenancy and Agricultural Lands Act, 1955
18. Devolution of tenancy on death of tenant.
- [(1) If a tenant dies during the term of his tenancy, the tenancy shall, subject to the provisions of sub-section (2), devolve on his lineal descendants or on the widow, if she has not re-married.] [Substituted by Haryana Act No. 29 of 2019, dated 8.8.2019.](2)No person shall be entitled to succeed to tenancy under sub-section (1), unless he is willing to cultivate personally the land comprising the tenancy.
