Section 190 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
190. Recrimination when seat claimed.
(1)Where at an enquiry into an election petition any candidate, other than the returned candidate claims these as for himself the returned candidate or any other party may give evidence to prove that the election of such candidate would have been voted if he had been the returned candidate and a petition had been presented complaining of his election:Provided that the returned candidate or such other party as aforesaid shall not be entitled to give such evidence unless he has, within fourteen days from the date of submission of the election petition, given notice of his intention to the Commissioner and [the] [Sic. Printed in the Gazette as such.] deposit.(2)Every notice referred to in sub-rule (1) shall be accompanied by the statement and list of particulars, required by Rule 182 in the case of an election petition and shall be signed and verified in like manner.
