Section 106 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
106. Recrimination when seat claimed.
(1)When in an election petition a declaration that any candidate other than the returned candidate has been duly elected is claimed, the returned candidate or any other party may give evidence to prove that the election of such candidate would have been void if he had been the returned candidate and a petition had been presented calling in question 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 commencement of the trail, given notice to the tribunal of his intention to do so and has also given the security and the further security referred to in rule 114 and 115 respectively.(2)Every notice referred to in sub-rule (1) shall be accompanied by the statement and particulars required by section 73 of the Act.
