Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act] State of Andhra Pradesh - Subsection Section 11(3)(a) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001 (a)require the challenger to adduce evidence in proof of the challenge and the person challenged to adduce evidence in proof of his identify: