Section 43(3)(a) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

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

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