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[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(3)(a) in The M.P. Panchayat Nirvachan Niyam, 1995

(a)require the challenger to adduce evidence in proof of the challenge and the person challenged to adduce evidence in proof of his identity;