Section 2(f) in The Central Administrative Tribunal (Procedure) Rules, 1987
(f)"legal representative" means a person who in law represents the estate of the deceased person and includes a person or persons in whom the right to receive pensionary, retirement, terminal or other benefits or family pension vests;] [Substituted by G.S,R. 1000(E), dated 11.10.1988 (w.e.f. 24.10.1988). ]
