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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2) in The Kerala Administrative Tribunal (Procedure) Rules, 2010

(2)Where no application is received from the legal representatives within the period specified in such-rule (1), the proceeding against the deceased party shall abate:Provided that on good and sufficient reasons, the Tribunal, on an application, may set aside the order of abatement and substitute the legal representatives.