Section 2 in The Representation Of The People Act, 1950
2. Definitions.—
In this Act, unless the context otherwise requires,—(a)“article” means an article of the Constitution;(b)“Assembly constituency” means a constituency provided by law for the purpose of elections to the Legislative Assembly of a State;(c)“Council constituency” means a constituency provided by law for the purpose of elections to the Legislative Council of a State;(d)“Election Commission” means the Election Commission appointed by the President under article 324;(e)“order” means an order published in the Official Gazette;(f)“parliamentary constituency” means a constituency provided by law for the purpose of elections to the House of the People;(g)“person” does not include a body of persons;(h)“prescribed” means prescribed by rules made under this Act;(i)“State” includes a Union territory;(j)“State Government”, in relation to a Union territory, means the administrator thereof.
