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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(2) in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972

(2)Any amount due to the State Government or the corporate authority from any person whether by way of arrears of rent or damages or costs shall after the death of the person be payable by his heirs or legal representatives but their liability shall be limited to the extent of the assets of the deceased in their hands.