Section 8 in U.P. Zila Panchayats (Settlement of Dispute Relating to Membership) Rules, 1994
8. Recrimination when seat claimed.
- When in any petition it is claimed that the petitioner or any other candidate be declared to have been duly chosen in place of returned candidate, any respondent may give evidence against such claim as if he had presented a petition against the choosing of the person in whose favour the claim is made.
