Section 17(1) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
(1)Where any person against whom any proceeding for the determination of arrears of rent or for the determination of the amount payable by way of interest on such arrears of rent or damage is to be or has been taken, dies before the proceedings is taken 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.
