Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act] State of Himachal Pradesh - Subsection Section 31(3)(a) in Himachal Pradesh Waqf Rules, 2016 (a)require the challenger to adduce evidence in proof of the challenge and the person challenged to adduce evidence in proof of his identity;