51. Succession in the case of a woman holding an interest inherited as a widow, mother, daughter etc.
(1)When a Bhumidhar or Asami, who has after the commencement of this Act inherited an interest in any holding as a widow, mother, step-mother, father mother, unmarried daughter or unmarried sister, [dies or marries or the Asami abandons or surrenders such holding, it] [Substituted by Delhi Act 16 of 1956 section 10 for "dies marries abandos or surrenders such holding or part thereof the holding or the part"] shall devolve upon the nearest surviving heir (such heir being ascertained in accordance with the provisions of section 50) of the last male Bhumidhar or Asami other than one who inherited as a father father.(2)When a Bhumidhar who has before the commencement of this Act, inherited an interest in any holding as a widow, mother, step- mother, father-mother, father mother, daughter, sister or step-sister,(a)dies and such Bhumidhar was on the date proprietor of the land comprised in the holding and --(i)she was in accordance with the personal law applicable to her entitled to a life estate only in the holding, the holding shall devolve upon the nearest surviving heir (such heir being ascertained in accordance with the provision of section 50) of the last male proprietor or tenant aforesaid; and if(ii)she was in accordance with the personal law applicable to her entitled to the holding absolutely the holding shall devolve in accordance with the table mentioned in section 53;(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.(3)The provision of sub-section (1) shall mutatis mutandis apply to an Asami who inherited the holding before the commencement of this Act.(4)Nothing in sub-section (1) shall apply to a person, succeeding to an interest in any holding under the provision of section 53.
