Section 135(2)(b) in Tamil Nadu Panchayats (Elections) Rules, 1995

[Cites 0, Cited by 0] [Section 135(2)] [Section 135] [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.

Legal Document View