Section 2(12) in The Orissa Municipal Corporation Act, 2003
(12)"candidate" means a person who has been nominated as a candidate at any election of a Corporator or who claims that he has been so nominated or that his nomination has been improperly refused, and includes a person who, when an election is in contemplation, holds himself out as a prospective candidate at such election if he is subsequently nominated as a candidate at such election;
