Section 12(2) in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968
(2)Any amount due to the Government or to a local authority, as the case may be, from any person whether by way of arrears of rent, damages or costs shall, after the death of that 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.
