Section 15(1) in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
(1)Where any person against whom any proceeding for determination of rent or for the assessment of damages or costs is to be, or has been taken, lies before the proceeding is taken or, during the pendency thereof, a proceeding may be taken or, as the case may be, continued against the heirs or legal representatives of that person.
