LexSection 112 — Abatement of election petitions.
The Representation of the People Act, 1951
1 [ 112. Abatement of election petitions. —(1) An election petition shall abate only on the death or a sole petitioner or of the survivor of several petition. (2) Where an election petition abates under sub-section (1), the High Court shall cause the fact to be published in such manner as it may deem fit. (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 security, shall be entitled to be so substituted and to continue the proceedings upon such terms as the High Court may deem fit.]Open in Lexace · Ask the AI about this section