Section 20 in The Assam Board of Revenue Regulation I, 1963
20. Procedure in case of death of one of several respondents or opponents or of sole respondent or opponent.
- If a respondent or opponent dies while the appeal or application is pending, and it cannot be proceeded with unless his legal representative is made a party to the appeal or application, the appellant or the applicant shall apply to the Board for making legal representative of such respondent or opponent a party to the appeal or application within ninety days from the date on which the respondent or opponent dies. If the appellant or applicant fails to do so, the appeal or application shall abate as regards the deceased. If the deceased be the sole respondent or opponent the appeal or application shall be dismissed. Otherwise it shall be proceed with all as regards the remaining respondents or opponents.
