Section 12(2) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(2)Any amount due to the State Government or [the Board or to any Company Corporation Municipal Council, Notified Area Council, Improvement Trust, Special Planning Authority or University] [Substituted by Act 2 of 1983.] from any person whether by way of arrears of rent or damages or costs shall, after the death of the person, be payable by his heirs or legal representative but their liability shall be limited to the extent of the assets of the deceased in their hands.
