Section 187(5)(b) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

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State of Mizoram - Subsection

Section 187(5)(b) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(b)any person who might himself have been a petitioner may within 14 days of the grant of such withdrawal apply to be substituted as petitioner in place of the party withdrawing and, upon compliance with the conditions of Rule 183 as to security, shall be entitled to be so substituted and to continue the proceedings upon such terms as the Commissioner may think fit.

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State of Mizoram - Subsection

Section 187(5)(b) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974