Section 83(3) in Haryana Municipal Corporation Election Rules, 1994
(3)Any person, who might himself have been petitioner, may within a period of fourteen days from the date of such a publication of notice under sub-rule (2), apply to be substituted as a petitioner and, upon compliance with the conditions as to security under rule 81 shall be entitled to be so substituted and to continue the proceedings upon such terms as the Tribunal may think fit.
