Section 45C in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
45C. [ Substitution of legal representative in case of death of landholder. [Inserted by Act 55 of 1982 and shall be deemed always to have been inserted.]
- If the land-holder dies during the pendency of a proceeding, appeal or revision under this Act the Collector or the Appropriate Authority, as the case may be, shall on an application made in this behalf or on his own motion substitute the name of the legal representatives in the manner prescribed in the Rules, and proceeding, appeal or revision shall thereon continue to proceed against the substituted land-holder or holders.]
