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[Cites 0, Cited by 0] [Section 99(3)] [Section 99] [Entire Act]

State of West Bengal - Subsection

Section 99(3)(c) in The West Bengal Panchayat Elections Act, 2003

(c)a person who might himself have been a petitioner may, within fourteen days of such publication, apply to be substituted as petitioner in 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.