Section 16 in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
16. Application of the Indian Evidence Act, 1872.
- Subject to the provisions of these rules, the provisions of the Indian Evidence Act, 1872 (1 of 1872) shall apply in all respects to an enquiry into an election petition.
