4U. Continuation of proceedings after the death or adjudication of an appellant to the appeal.
- Where an assessee whether he be the appellant or the respondent to an appeal dies or is adjudicated insolvent or in the case of a company is being wound up, the appeal shall not abate and may, if the assessee was the appellant, be continued by, and if he was the respondent be continued against, the executor, administrator or other legal representative of the appellant or by or against the assignee, receiver or liquidator, as the case may be.
