Section 128 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
128. Abatement of election petitions.
- An election petition shall abate only on the death of a sole petitioner or of the survivor of several petitioners, and such abatement shall be communicated by the Election Court to the Executive Officer of the Town Panchayat or Third Grade Municipality or the Commissioner of the Municipality or Corporation concerned, State Election Officer and the State Election Commission.
