Section 18(2) in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
(2)Notwithstanding anything contained in sub-rule (1) there shall be no abatement of an appeal or review application by reason of the death of any party between the conclusion of the hearing and passing of the order but the order may, in such a case, be passed notwithstanding the death and shall have the same force and effect as if it has been passed before the death took place.
