Section 19 in Rajasthan Public Demands Recovery Act, 1952
19. Procedure on death of defaulter.
- Where a defaulter dies before the amount due under the certificate has been fully satisfied, the officer executing it may after serving upon the legal representative of the deceased a notice in the prescribed form [proceed subject to the provisions of section 19-A to execute the certificate] [Substituted by Rajasthan Act 25 of 1956.] against such legal representative and the provisions of this Act shall apply as if such legal representative were the defaulter and as if such notice were a notice under section 6.
