Section 172(2)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 1] [Section 172(2)] [Section 172] [Entire Act]

State of Uttar Pradesh - Subsection

Section 172(2)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)[ dies, abandons or surrenders and in the case of a widow, widow of a male lineal descendant in the male line of descent, mother, father's mother, marries such bhumidhar [* * *] [Substituted by U.P. Act No. 20 of 1954.] on the date immediately before the said date held the holding otherwise than as an intermediary or tenant referred to in Clause (a), the holding shall devolve upon the nearest surviving heir (such heir being ascertained in accordance with the provisions of Section 171) of the last male tenant.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 172(2)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950