Section 12(1) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969
(1)Where there are more applicants or respondents than one and any of them dies, the Rent Tribunal or the Appellate Board or the Controller of the Administrative Tribunal as the case may be shall cause an entry to that effect to be made on the record and the proceedings shall proceed at the instance of the surviving applicant or applicants or surviving respondent or respondents.
