Section 15 in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961
15. Section 27 (2).
- Where in the course of service of the notice under Rule 14 or otherwise it comes to the knowledge of the Compensation Officer that the intermediary has died, he shall ascertain in such manner as he may deem fit, the names of all such persons as appear to him to be the legal representatives of the deceased and issue notices to each one of such persons and also cause a general proclamation to be made in the locality in which the property was situate, calling upon them to appear before him on a specified date to prove their claim. The Compensation Officer shall then proceed with the determination of the legal representatives of the deceased.
