Section 130(1) in Himachal Pradesh Co-Operative Societies Rules, 1971
(1)Where a judgement-debtor dies before the decree has been fully satisfied, an application under sub-rule (1) of rule 119 may be made or continued against the legal representative of the deceased, and thereupon all the provisions of this chapter shall, save as otherwise provided in this rule, apply as if such legal representative were the judgement-debtors ;Provided that a show cause notice shall be issued to such legal representative, and his objection heard, before execution is proceeded against him.
