Section 83 in Haryana Municipal Corporation Election Rules, 1994
83. Abatement or substitution on death of petitioner.
(1)An election petition shall abate only on the death of a sole petitioner or of the survivor of several petitioners.(2)Notice of the abatement of an election petition shall be published by the Tribunal or, if the petition abates before any Tribunal has been appointed, by the Government by being posted at the office of the Deputy Commissioner and at the Corporation office.(3)Any person, who might himself have been petitioner, may within a period of fourteen days from the date of such a publication of notice under sub-rule (2), apply to be substituted as a petitioner and, upon compliance with the conditions as to security under rule 81 shall be entitled to be so substituted and to continue the proceedings upon such terms as the Tribunal may think fit.
