Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46(3)] [Section 46] [Entire Act] State of Andhra Pradesh - Subsection Section 46(3)(a) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005 (a)require the challenger to advice evidence in proof of the challenge and the person challenged to advice evidence of proof of his identity;