Section 19(3) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
(3)Where a question arises as to whether any person is or is not the legal representative of a deceased person, such question shall be referred to a Civil Court for determination] [Added by G.O. Ms. No. 2436, G.A. (Accom.) dated 28-12-1965.]
