Section 29(7) in The Punjab State Election Commission Act, 1994
(7)The statement of any such person as is referred to in sub-section (4) or sub-section (5) made in the prescribed form and verified in the prescribed manner, that but for his having the service qualification or but for his holding any such office as is referred to in sub-section (6), he would have been ordinarily resident in a specified place on any date, shall, in the absence of evidence to the contrary, be accepted as correct.
