(d)If any person is disqualified from inheriting the interest in the holding of any [bhumidhar, asami or government lessee] [Substituted 'bhumidhar or asami' by U.P. Act No. 4 of 2016, dated 11.3.2016.] under clause (c), such interest shall devolve as if the disqualified person had died before the death of such bhumidhar.
