Section 87 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
87. Abatement of election petition.
- [(1)] [Renumbered by G.N. of 19.6.1972.] An election petition shall abate only on the death of a sole petitioner or of the survivor of several petitioners.(2)[ Where an election petition abates under sub-rule (1), the Commissioner shall cause the fact to be published in such manner as he may think fit.(3)Any person who might himself have been a petitioner may, within fourteen days of such publication, apply to the Commissioner to be substituted as petitioner and upon compliance with the condition of Rule 88 as to security, shall be entitled to be so substituted to continue the proceedings upon such terms as the Commissioner may think fit] [Added by G. N. of 19.6.1972.].
