Section 18 in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984
18. Proceeding for realisation of arrears of license fee or compensation.
- Where any person against whom any proceeding for the realisation of arrears of license fee or compensation as a public demand is to be, or has been, taken under section 17 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 heir or the legal representative of that person.
