Section 132 in Tamil Nadu Panchayats (Elections) Rules, 1995
132. Abatement of election petitions.
- An election petition shall abate only on the death of a sole petitioner or of the survivor of several petitioners, and such abatement shall be communicated by the Election Court to the Secretary or the Commissioner or the Chief Executive Officer, as the case may be, of the Panchayat concerned and the State Election Commission.
