Section 2(1) in Haryana Municipal Corporation Election Expenditure (Maintenance and submission of accounts) Order, 2017
(1)In this order unless the context otherwise required : -(a)"Act" means the Haryana Municipal Corporation Act, 1994 (Haryana Act No. 16 of 1994);(b)"Election Expenditure" means any expenditure incurred or authorized by a candidate or his election agent in connection with the election between the dates on which he has filled his/her nomination and the date of declaration of results thereof both days inclusive;(c)"Corporation" means the Municipal Corporation declared and constituted under Section 3 and 4 of the Haryana Municipal Corporation Act, 1994;(d)"Rule" means the Haryana Municipal Corporation Election Rule, 1994;(e)"Section" means the Section of the Haryana Municipal Corporation Act, 1994;(f)"State Eleciton Commission" means the State Election Commission, Haryana constituted under Article 243K and 243ZA of the Constitution read with and Section 9 of the Act.;(g)"Sub-Paragraph" means a sub paragraph of the paragraph in which the word occurs: and
