Section 104(25) in Haryana Co-operative Societies Rules, 1989
(25)Where a defaulter dies before the demand has been fully satisfied, an application may be made against the legal representative of the deceased and there upon all the provisions of this rule shall, save as otherwise provided in this sub-rule, apply as if such legal representative was defaulter. Where the award or order is executed against such legal representative, he shall be liable only to the extent of the property of the deceased which has come to his hands and has not been only duly disposed of and for the purpose of ascertaining such liability, the Recovery Officer executing the awards or order may, of his own motion or on the application of the decree-holder, compel such legal representative to produce such accounts as he thinks fit.
