Section 34(4) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(4)Where any party to any proceeding for the determination of standard rent of or for eviction from a building dies during the pendency of the proceeding, such proceeding May be continued after bringing on the record:(a)in the case of the landlord or tenant, his heirS or; legal representatives(b)in the case of an unauthorised occupant, any person claiming under him or found in occupation of the building.
