Section 13(2) in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972
(2)Any amount due to the State Government or the local authority from any person whether by way of arrears of rent or damages or costs shall after the death of the person, be payable by his heirs or legal representatives, but their liability shall be limited to the extent of the assets of the deceased in their hands.
