Section 8 in Andhra Pradesh Municipalities (Decision of Election Disputes) Rules, 1967
8.
(1)An election petition shall abates only on the death of sole petitioner or of the survivor of several petitioners.(2)Where an election petition abates under sub-rule (1) the Election Tribunal shall cause the fact to be published on the District Gazette.(3)Any person who might himself have been a petitioner may, with in fourteen days of such publication, apply to be substituted as petitioner and upon such compliance with the conditions, if any, as to security, shall be entitled to be so substituted and to continue with proceedings upon such terms as the Election Tribunal may think fit.
