State amends law to provide transgender community the right to inherit ancestral agricultural land 

The UP government taken an initiative to provide right to person of Transgender community to inherit ancestral agricultural land for the positive development and social change.

In the way of equal treatment for all, the Chief Minister Yogi Adityanath let Uttar Pradesh Government amended the UP Revenue Code of 2006 with the view to allow the transgender people of the state to inherit ancestral agricultural land.

The UP cabinet amended the provisions pertaining to the inheritance law and removed the limitations of nomenclature in inheritance laws which state that only sons, daughter, married, unmarried and widow has right to inherit such ancestral property. But after the amendment done by UP cabinet, the person belongs to the Transgender community also have right to inherit the ancestral agricultural land.

In 2019, the Uttar Pradesh State Law commission has submitted the proposal to UP government for the law to acknowledge the right of person who belongs to the transgender community. As per the amended rule now the people of transgender community have right to succession and physical right over the ancestral property.

Source