Section 21 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
21. [ Succession to tenants acquiring by succession. - When after the commencement of this Act, any male tenant, who is not an original tenant dies, or any female tenant dies, marries or re-marries, the succession to the tenancy shall devolve -
(a)in the case of a female, to whom the tenancy has been first allotted, on the successor nominated by the Collector from the issue of such female tenant, or from the male agnates of the person, on account of whose services the tenancy was allotted to her;(b)in all other cases, on the person or persons, who would succeed if the tenancy were agricultural land acquired by the original tenant.]
