Section 19(1) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
(1)"Legal representative" means a person who in law represents the estate of a deceased person and includes any person who inter meddles with the estate of the deceased and where a party sues, or issued in a representative character, the person on whom the estate devolves on the death of the party so suing or sued.
