Section 29 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
29. Legal Representatives on record:
(1)When a party dies pendente lite' a note to that effect shall be added against the name of the party and necessary consequential amendments in the body of the pleading shall also be made as prayed for.(2)When the heirs of a deceased party are substituted for him they shall be entered and numbered consecutively and described as the legal representatives of the deceased party.
