6. Status of grant on death of the applicant for reconnaissance permit
.-(1) Where an applicant for the grant of reconnaissance permit dies before the order granting him a reconnaissance permit is passed, the application for the grant of reconnaissance permit shall be deemed to have been made by his legal representative.(2)In the case of an applicant in respect of whom an order granting a reconnaissance permit is passed but who dies before the deed referred to in sub-rule (1) of rule 7-A is executed, the order shall be deemed to have been passed in the name of the legal representative of the deceased.
