Section 82 in Haryana Municipal Corporation Election Rules, 1994
82. Abatement of substitution on death of respondent.
- If before the conclusion of the trial of an election petition the respondent dies or gives notice that he does not intend to oppose the petition the Tribunal shall cause notice of such event to be published by being posted at the office of the Tribunal and the Corporation, and thereupon any person who might have been a petitioner may, within a period of fourteen days from the date of such publication, apply to be substituted for such respondent to oppose the petition and shall be entitled to continue the proceedings upon such terms as the Tribunal may think fit.
