Section 21A in The Central Provinces Debt Conciliation Rules, 1933
21A. [ [Inserted by Notification published in Part III of C.P. and Berar Gazette, dated 19-4-1946, at page 127.]
If a debtor or a creditor dies after an agreement has been registered under sub-section (2) of Section 12 and the full amount of the debt in accordance with the terms of the agreement has not been paid, then on an application made by the creditor or his legal representatives to the Deputy Commissioner, the name of legal representatives of the debtor or the creditor, as the case may be, shall be brought on the record of the proceedings for the recovery of the said debt.]
