Section 41 in Uttarakhand Benami Transactions (Prohibition) Act, 2016
41. Legal heir.
(1)Where a person dies during the course of any proceeding under this Act, any proceeding taken against the deceased before his death shall be deemed to have been taken against the legal heir and may be continued against the legal heir from the stage at which it stood on the date of the death of the deceased.(2)Any proceeding which could have been taken against the deceased if he had survived, may be taken against the legal heir and all the provisions of this Act shall apply accordingly.(3)Where any property of a person has been held benami under Section 15, then it shall be lawful for the legal heir of such person to prefer an appeal to the Appellate Tribunal in place of such person and the provisions of Section 21 shall, so far as may be, apply, or continue to apply, to such appeal.
