Section 188(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(2)Any person who might himself have been a petitioner may, within fourteen days of such abatement, apply to be substituted a petitioner and upon compliance with the conditions of Rule 181 as to security, shall be entitled to be so substituted and to continue the proceedings upon such terms as the Commissioner may think fit.
