Section 41(3) in Uttarakhand Benami Transactions (Prohibition) Act, 2016
(3)Where any property of a person has been held benami under Section 15, then it shall be lawful for the legal heir of such person to prefer an appeal to the Appellate Tribunal in place of such person and the provisions of Section 21 shall, so far as may be, apply, or continue to apply, to such appeal.
