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[Cites 0, Cited by 0] [Section 81(4)] [Section 81] [Entire Act]

State of Haryana - Subsection

Section 81(4)(b) in Haryana Municipal Corporation Election Rules, 1994

(b)any person who might himself have been a petitioner may, within a period of fourteen days from the date of such application apply to be substituted as petitioner in place of the party withdrawing. Upon compliance with the conditions as to the security under rule 79 shall be entitled to be so substituted and to continue the proceedings upon such terms as the Tribunal may think fit;