Section 17(3) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
(3)Any amount due to the Government or the corporate authority from any person whether by way of arrears of rent or damages or costs of removal referred to in section 6 or expenses of demolition referred to in section 6 or expenses of demolition referred to in section 7 or interest referred to in sub-section (3) of section 10 or any other cost or costs shall, after the death of the person, be payable by his heirs or legal representatives but their liability shall be limited to the extent of the assets of the deceased in their hands.
