Section 21 in Maharashtra State Co-operative Tribunal Regulations, 1962
21. No abatement by reason of death after hearing.
- Notwithstanding anything contained in Regulations 19 and 20, there shall be no abatement by reason of the death of any party, between the conclusion of the hearing and the pronouncing of the judgement; but the judgement may in such case be pronounced notwithstanding the death, and shall have the same force and effect as if it had been pronounced before the death took place. No legal representative need be made party in such case.
