Section 44P in The Orissa Panchayat Samiti Act, 1959
44P. Abatement of petition
- [(1)] [Inserted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).] An election petition shall abate only on the death of petitioner or where there are more than one petitioners on the death of all the petitioners and such abatement shall be communicated to the concerned [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Block Development Officer by the [Civil Judge (Senior Division)] [Substituted vide Orissa Act No. 12 of 2001 (O.G.E.No. 1651 dated 7.9.2001).].(2)[ Where the election petition abates under Sub-section (1) the [Civil Judge (Senior Division)] [Inserted vide Orissa Act No. 19 of 1972.] shall cause the fact to be published in such manner as he may deem fit.(3)Any person who might himself have been petitioner may, within fourteen days of such publication, apply to be substituted as petitioner and upon compliance with the conditions, if any, as to security, shall be entitled to be so substituted and to continue the proceedings upon such terms as the [Civil Judge (Senior Division)] [Substituted vide Orissa Act No. 12 of 2001 (O.G.E.No. 1651 dated 7.9.2001).] may deem fit.]
