Section 78 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
78. Death of landholder not to affect management.
(1)If the landholder dies after the publication of the order of management, the management shall continue and proceed in all respects as if the holder were still living.(2)Any person succeeding to the whole or any part of the holding under management shall, while such management continues, be subject in respect of such holding to the disabilities imposed under this Act.(3)No civil Court shall, during the continuance of the management, issue any attachment or other process against any portion of the holding under management for or in respect of any debt or liability incurred by any such person either before or after his said succession.
