Section 11 in The Chhattisgarh Gram Nyayalaya Rules, 2001
11. Bar of abatement.
- No suit or proceeding shall abate by reason of death of a party provided that all or any of his legal representatives are brought on record within a period of 30 days from the date of death or knowledge of death of a party :Provided that the Gram Nyayalaya, on sufficient cause being shown may condone the delay.
