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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(2) in The Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997

(2)Any amount due to the Religious Institution from any person whether by way of arrears of rent or damages or costs shall after the death of the person, be payable by his heirs or legal representatives, but their liability shall be limited to the extent of the assets of the deceased in their hands.