Section 43BB(3) in The U.P. Municipalities Act, 1916
(3)Where any election petition has been transferred or re-transferred under sub-section (1) or sub-section (2), the District Judge or the Additional District Judge, who thereafter tries such petition, may, subject to any direction in the order of transfer to the contrary, proceed from the point at which it was transferred or re-transferred :Provided that he may, if he thinks fit, recall and re-examine any of the witnesses already examined.
