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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

State of Telangana - Subsection

Section 43(3)(a) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018

(a)require the challenger to adduce evidence in proof of the challenge and the person challenged to adduce evidence in proof of his identity;