Section 159 in The Himachal Pradesh Panchayati Raj Act, 1994
159. Definitions.
- In this Chapter, unless the context otherwise requires, -(a)'agent' means any person appointed in writing by a candidate at an election to be his agent for the purposes of his election with the written consent of such person;(b)'authorised officer' means the officer authorised under section 161 to hear election petitions;(c)'candidate' means a persons who has been, or claims to have been duly, nominated as a candidate at an election, and any such person shall be deemed to have been a candidate as from the time when, with the election in prospect, he began to hold himself out as a prospective candidate;(d)'corrupt practice' means any of the practices specified in section 180;(e)'costs' means all costs charges and expenses of, or incidental to, a trial of an election petition;(f)'election' means an election to fill an office under the provisions of this Act:-(g)'electoral right' means the right of a person to stand or not to stand as, or to withdraw from being, a candidate or to vote or refrain from voting at an election.
