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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Kerala - Subsection

Section 111(3) in Kerala Panchayat Raj Act, 1994

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