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State of Haryana - Section

Section 35 in The Punjab Land Revenue Rules

35. Proceedings not to abate on death or marriage of party.

- The death of one of the parties to a revenue proceeding, or, in a proceeding to which a female is a party, her marriage shall not cause the proceeding 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 party thereto.