Section 4 in The Himachal Pradesh Tenancy And Land Reforms Rules, 1975
4. Proceeding not to abate on death or marriage of party.
- The death of one of the parties to a revenue proceeding, or, in 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.
