Section 13(2) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(2)Any amount due to the State Government or the Corporate Authority from any person 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 that come into their hands and have not been only disposed of.
