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-(a)on his lineal male descendants, in the male line of descent, if any;(b)failing such descendants, on his widow, if any :Provided that such widow shall cease to enjoy the tenancy right if she remarries or abandons the land or is ejected therefrom in accordance with the provisions of this Act;(c)failing such descendants and widow, or in case there is a widow if and when she ceases to enjoy the tenancy rights under the proviso to clause (b), on a khana damad, if any.(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.
