Section 14 in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016
14. Substitution of legal representatives.
(1)In the case of death of a party during the pendency of the proceedings before the Tribunal, the legal representatives of the deceased party or his successor in office may apply within ninety days of the date of such death for being brought on record as necessary parties.(2)Where no application is received from the legal representatives or his successor in office within the period specified in sub-rule (1), the proceedings against the deceased party shall abate:Provided that on good and sufficient reasons the Tribunal, on an application, from the legal representatives of the deceased party or his successor beyond the period specified in sub-rule (1) may set aside the order of abatement and substitute the legal representatives.
