Section 12(3) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969
(3)Where one or two or more respondents dies, the Rent Tribunal, or the Appellate Board or the Controller or the Administrative Tribunal, as the case may be on an application made in that behalf, [within 60 days from the date of death of the deceased respondent] [Inserted by Amendment Rules, 1975 (Official Gazette, Series I No. 41 dated 6-1-1977).] shall cause the legal representatives of the deceased respondent to be made a party and shall proceed with the proceedings. Any person so made a party may make any defence appropriate to his character as legal representative of the deceased respondent.Where within the time prescribed no application is made, the proceedings shall abate as against the deceased respondent.
