Section 11 in The Punjab Agricultural Produce Markets (Election Petition) Rules, 1981
11. Abatement of election petition.
- (Section (43) (2) (ie)). - (1) An election petition shall abate only on the death of a sole petitioner or of the survivor of several petitioners.(2)Notice of abatement of an election petition shall be published by the prescribed authority by being pasted at its office and at the office of the concerned Committee.(3)Any person who might himself have been petitioner may, within fourteen days from the date of such publication, apply to be substituted as petitioner, and upon compliance with the conditions as to security as specified in Rule 6 shall be entitled to be so substituted and to continue the proceedings upon such terms as the prescribed authority may think fit.
