(a)If a [bhumidhar, asami or government lessee] [Substituted 'bhumidhar or asami' by U.P. Act No. 4 of 2016, dated 11.3.2016.] dies instate, and at the time of his death, a child was in the womb who was subsequently born alive, then such child shall have the same right to inherit as if he or she had been born before the death of such [bhumidhar, asami or government lessee] [Substituted 'bhumidhar or asami' by U.P. Act No. 4 of 2016, dated 11.3.2016.], and the inheritance shall be deemed to vest in such a case with effect from the date of death of such [bhumidhar, asami or government lessee] [Substituted 'bhumidhar or asami' by U.P. Act No. 4 of 2016, dated 11.3.2016.];
