Section 81(4) in Haryana Municipal Corporation Election Rules, 1994
(4)When an application for withdrawal is made to the Tribunal :-(a)a notice thereof fixing a date for the hearing of the application shall be given to all other parties to the petition and shall be published by being posted at the office of the Tribunal, and the Corporation.(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;(c)the petitioner shall be ordered to pay the costs of the respondent theretofore incurred or such portion thereof as the Tribunal may think fit.
