Section 188(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(1)An election petition shall abate only on the death of a sole petitioner or the survivor of several petitioners; Provided that, where such sole petitioner was an officer empowered under Clause (b) of sub-rule (1) of Rule 181 the proceedings may be continued by any other officer empowered in this behalf by the Government.
