Section 17(2) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
(2)Where any person from whom any cost of removal of any building or other structure or fixture, or as the case may be, any goods, cattle or other animal is to be recovered under sub-section (2) or sub-section (3) of section 6, or any expenses of demolition are to be recovered under section 5 or section 7, or dies, before any proceeding is taken for the recovery of such cost or during the pendency thereof, the proceeding may be taken or, as the case may be, continued against the heirs or legal representatives of that person.
