Section 17(3) in Karnataka Panchayat Raj Act, 1993
(3)Any candidate not already a respondent shall, upon application made by him to the [Civil Judge (Junior Division)] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] within fourteen days from the date of commencement of the trail and subject to any order as to security for costs which may be made by the [Civil Judge (Junior Division)] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.], be entitled to be joined as a respondent.Explanation. - For the purpose of this section, a trail of petition shall be deemed to commence on the date fixed for the respondents to appear before the [Civil Judge (Junior Division)] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] and answer the claim or claims made in the petition.
