Section 45 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
45. Succession to right of tenancy.
- When a tenant in any land dies, the right shall devolve -(a)on his male linear descendants, if any, in the male line of descent; and(b)failing such descendants, on his widow, if any, until she dies or remarries or abandons the land or is under the provisions of this Act ejected therefrom; and(c)failing such descendants and widow, on his widowed mother, if any, until she dies or remarries or abandons the land or is under the provisions of this Act ejected therefrom; and(d)failing such descendants and widow, or widowed mother or, if the deceased tenant left a widow or widowed mother, then when her interest terminates under clause (b) or (c) of this section, on his male collateral relatives in the male line of descent from the common ancestor of the deceased tenant and those relatives.
