Section 10(1) in The Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997
(1)Where any person against whom any proceeding for the determination of arrears of rent or for the assessment of damages is to be or has been taken under section 6 dies before the proceeding is taken or during the pendency thereof, legal proceeding may be taken or, as the case may be, continued against the heirs or legal representatives of that person.
