Section 131(2)(b) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

[Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act]

(b)if he appears in pursuance of the notice, he has been given an opportunity-

(i)of cross examining any witness who has already been examined by the Election Court and has given evidence against him;

(ii)of calling evidence in his defence; and

(iii)of being heard.

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