Section 12(4) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969
(4)Where a question arises as to whether any person is or is not the legal representative of a deceased applicant or a deceased respondent such question shall be determined by the Rent Tribunal or the Appellate Board or the Controller or the Administrative Tribunal as the case may be.
