(3)Where the application is granted-(a)the petitioner shall be ordered to pay the costs of the respondents theretofore incurred or such portion thereof as the court may think fit;(b)the court shall direct that the notice of withdrawal shall be published in the office of the court and also in the office of the Municipality concerned;(c)a person who might himself have been a petitioner may, within fourteen days of such publication apply to be substituted as petitioner in the place of the party withdrawing, 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 court may deem fit.
