Section 33 in The Assam Administrative Tribunal Regulations, 1977
33. No abatement by reason of death after hearing.
- Notwithstanding anything contained in Regulation 32 there shall be no abatement by reason of the death of any party, between the conclusion of the hearing and the passing of the order of the Tribunal and the order may, in such case, be passed notwithstanding the death, and shall have the same force and effect as if it had been made before the death took place.
