Section 10 in The Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997
10. Liability of heirs and legal representatives.
(1)Where any person against whom any proceeding for the determination of arrears of rent or for the assessment of damages is to be or has been taken under section 6 dies before the proceeding is taken or during the pendency thereof, legal proceeding may be taken or, as the case may be, continued against the heirs or legal representatives of that person.(2)Any amount due to the Religious Institution from any person whether by way of arrears of rent or damages or costs shall after the death of the person, be payable by his heirs or legal representatives, but their liability shall be limited to the extent of the assets of the deceased in their hands.
