Section 44O(3)(b) in The Orissa Panchayat Samiti Act, 1959

[Cites 0, Cited by 0] [Section 44O(3)] [Section 44O] [Entire Act]

State of Odisha - Subsection

Section 44O(3)(b) in The Orissa Panchayat Samiti Act, 1959

(b)a person who might himself have been a petitioner may, within fourteen days of such publication, apply to be substituted as petitioner in Place of the party withdrawing and upon compliance with the conditions, if any, as to the security, shall be entitled to be so substituted and to continue the proceedings upon such terms as the [Civil Judge (Senior Division)] [Substituted vide Orissa Act No. 12 of 2001 (O.G.E.No. 1651 dated 7.9.2001).] may deem fit.]

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State of Odisha - Subsection

Section 44O(3)(b) in The Orissa Panchayat Samiti Act, 1959