(3)If the plaintiff or defendant in any suit dies before a case has been finally decided and the right to sue still survives, the suit shall, subject to the provision of clause (d) of section 55, be proceeded with at the instance, of or, against the legal representatives of the deceased plaintiff or the deceased defendant, as the case may be:Provided that application in this behalf has been presented to the 1* * Panchayat within thirty days of the death or within such further period as the 1* * Panchayat may, for sufficient cause, allow.
