Section 15(2) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
(2)Any amount due to the State Government, local authority, Government company or Corporation, as the case may be, from any person whether by way of arrears of rent or damages or costs, shall, after the death of such person, be payable by his heirs or legal representatives, but the liability of such heirs or legal representatives shall be limited to the extent of the assets of the deceased in their hands.
