Section 95(a) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
(a)In Revenue Officer's cases, death of one of the parties to a revenue proceeding, or in a proceeding to which a female is a party, her marriage does not cause the proceedings to abate. And the Revenue Officer before whom the proceeding is held shall have power to make the successor in interest of the deceased person or of the married female a part thereto.
