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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Gujarat - Subsection

Section 91(d) in Gujarat High Court Rules, 1993

(d)In cases where a notice is returned unserved reporting the death of the party to be served and where no action is taken to bring the heirs of the deceased party on record within 90 days from the date of the publication of the list under this rule, the matter shall be placed before the Registrar for orders regarding the abatement of the appeal or application as against deceased party.