Section 13(1) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(1)Where any person against whom any proceedings for the determination of arrears of rent for the assessment of damages is to be or has been taken dies before the proceeding is taken or during the pendency thereof, the proceeding may be taken or as the case may be, continued against the heirs or legal representatives of that person.
