Section 32 in The Representation of the People Act, 1951
32. Nomination of candidates for election.—
Any person may be nominated as a candidate for election fill a seat 1 if he is qualified to be chosen to fill that seat under the provisions of the Constitution and this Act 2 3or under the provisions of the Government of Union Territories Act, 1963 (20 of 1963), as the case may be.
