Section 11 in Andhra Pradesh Farmers Management of Irrigation Systems (Election Tribunals in Respect of Water Users Associations, Distributory Committees and Project Committees) Rules, 1997
11. Returned Candidate to prove.
- Where at, an enquiry into an election petition any candidate, other than a Returned candidate, claims the seat for himself, the returned candidate or candidates or any other party to the proceedings may give evidence to prove that the election of such candidate would have been void if he had been a Returned candidate and a petition has been presented complaining of his election.
