Section 19 in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
19.
Every application for making the legal representative or, as the case may be, the legal representatives of a deceased person party to a proceeding under the Act shall be preferred within thirty days from the date of the death of the person concerned.[Explanation: For the purposes of this rule:(1)"Legal representative" means a person who in law represents the estate of a deceased person and includes any person who inter meddles with the estate of the deceased and where a party sues, or issued in a representative character, the person on whom the estate devolves on the death of the party so suing or sued.(2)An application may be admitted after the period specified in this rule, if the applicant satisfies the Controller or appellate authority that he had sufficient cause for not making the application with such period.(3)Where a question arises as to whether any person is or is not the legal representative of a deceased person, such question shall be referred to a Civil Court for determination] [Added by G.O. Ms. No. 2436, G.A. (Accom.) dated 28-12-1965.]
