Section 189 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
189. Abatement or substitution on death of respondent.
- If before the conclusion of the trial of an election petition the respondent dies or gives notice that he does not intend to oppose the petition, the Commissioner shall cause notice of such event to be published in the Gazette and thereupon any person who might have been a petitioner may within fourteen days of such publication apply to be substituted for such respondent to oppose the petition and shall be entitled to continue the proceedings upon such terms as the Commissioner may think fit.
