Section 12(1) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(1)Where any person against whom any proceeding for the determination of arrears of rent or the assessment of the damages is to be or has been taken dies before the proceeding is taken or during the pendency thereof, the proceedings may be taken or as the case may be continued against the heirs or legal representatives, of that person.
