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[Cites 0, Cited by 0] [Section 185(3)] [Section 185] [Entire Act]

State of Kerala - Subsection

Section 185(3)(c) in Kerala Municipality Act, 1994

(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.