Section 83B in Bengal Public Demands Recovery Act, 1913
83B. Procedure to be followed when one of two or more certificate-debtors is found to have died before the filing of the certificate.
Where one of two or more certificate-debtors is found to have died before the certificate was filed under section 4 or section 6, the Certificate Officer may, at any stage of the proceedings and on such terms as he thinks fit, order that the name of the deceased be struck out and that the legal representative of the deceased be added as a certificate-debtor, and the certificate shall be amended accordingly.(2)When a certificate is so amended, the Certificate Officer shall cause a notice and a copy of the amended certificate to be served, in accordance with the provisions of section 7, on the new certificate-debtor and, if the Certificate Officer thinks fit, on the other certificate-debtors.(3)The certificate proceedings as against the new certificate-debtor shall be deemed to have begun only on the service of such notice and certificate on him.
