Section 51(2)(b) in The Delhi Lands Reforms Act, 1954

[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

NCT Delhi - Subsection

Section 51(2)(b) in The Delhi Lands Reforms Act, 1954

(b)[dies or marries] [Substituted by Delhi Act 16 of 1956 section 10 for "dies marries abandons or surrenders such holding"] and such Bumidhar on the date immediately before the said date held the holding otherwise than as a proprietor, the holding shall devolve upon the nearest surviving heir (such heir being ascertained in accordance with the provision of the section 50) of the last male tenant other than one who inherited as a father's father.

Legal Document View

Unlock Advanced Research with PRISMAI

NCT Delhi - Subsection

Section 51(2)(b) in The Delhi Lands Reforms Act, 1954