29. Liability of surety not affected by death of principal or by his taking a different appointment.
- The liability of the surety or sureties shall not be affected by the death of a principal or by his appointment to a situation different from that which he held when the bond was executed, but shall continue so long as the principal occupies any situation in which security is required [***] [The words and figures 'under section 13' were omitted by the Adaptation of Indian Laws Order in Council.] and until his bond is cancelled.Liability of heirs of deceased officer. - The heirs of a deceased officer shall be liable by suit in the Civil Court for any claims which the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] may have against the deceased, in the same way as they would be for similar claims made by an individual.
