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[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(3)(a) in The M.P. Nagarpalika Nirvachan Niyam, 1994

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