Section 129 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
129. Recrimination when seat claimed.
- When in an inquiry into an election petition any candidate other than a returned candidate, claims the seat for himself, the returned candidate or any other party to the proceedings may give evidence to prove that the election of such claimant would have been void if he had been a returned candidate and a petition had been presented calling in question his election:Provided that the returned candidate or such other party, as aforesaid, shall not be entitled to give such evidence unless he had within fourteen days from the date of commencement of the trial given notice to the Election Court of his intention to do so and has also given the security referred to in rule 124.
