Section 15 in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
15. Liability of heirs and legal representatives.
(1)Where any person against whom any proceeding for determination of rent or for the assessment of damages or costs is to be, or has been taken, lies before the proceeding is taken or, during the pendency thereof, a proceeding may be taken or, as the case may be, continued against the heirs or legal representatives of that person.(2)Any amount due to the State Government, local authority, Government company or Corporation, as the case may be, from any person whether by way of arrears of rent or damages or costs, shall, after the death of such person, be payable by his heirs or legal representatives, but the liability of such heirs or legal representatives shall be limited to the extent of the assets of the deceased in their hands.
