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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Tamilnadu - Subsection

Section 126(2) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(2)The provisions of the Indian Evidence Act, 1872 (Central Act I of 1872) shall be deemed to apply in all respects to the trial of an election petition.