Section 7(8) in U.P. Kshettra Panchayats (Removal of Disqualification and Settlement of Disputes Relating to Disqualification and Membership) Rules, 1994
(8)When in any petition it is claimed that the petitioner or any other candidate be declared to have been duly chosen in place of the returned candidate any respondent may give evidence against such claim as if he had presented a petition against the choosing of the person in whose favour the claim is made.
