Section 68(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)Where any election petition has been transferred or re-transferred under subsection (1), the 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, re-call and re-examine any of the witnesses already examined.
