Section 60 in The Bombay Tenancy and Agricultural Lands Act, 1948
60. Holder of estate dying.
(1)If the holder of the estate dies after the publication of the order of management, the management shall continue and proceed in all respects as if the holder were still living.(2)Any person succeeding to the whole or any part of the estate under management shall, while such management continues, be subject in respect of such estate to the disabilities imposed under this Act.(3)No Civil Court shall, during the continuance of the management, issue any attachment or other process against any portion of the estate under management for or in respect of any debt or liability incurred by any such person either before or after his said succession.
