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State of Punjab - Section

Section 3 in The Punjab Tenancy Rules

3. Proceeding not to abate on death or marriage of party.

- The death of one of the parties to a revenue proceeding, or in a proceeding to which a female is a party, her marriage shall not cause the proceeding to abate. And the revenue officer before whom the proceeding is held shall have power to make the successor in interest of the deceased person or of the married female a party thereto.