Section 2 in Arunachal Pradesh Municipal Elections Act, 2009
2. Definitions.
(1)In this Act, unless there is anything repugnant in the subject or context otherwise requires,-(a)"article" means an article of the Constitution ;(b)"a citizen" means a citizen of India as defined under Article 5 of the Constitution of India ;(c)"Commission" means the Arunachal Pradesh State Election Commission constituted under section 104 of the Arunachal Pradesh Panchayat Raj Act, 1997 (Act No. 5 of 2001);(d)"Constituency" means a ward of a Municipality;(e)"Constitution" means the Constitution of India;(f)"election" means the election to fill a seat in a Municipality;(g)"elector" , in relation to a constituency of a Municipality, means the person whose name is entered in the electoral roll of that Municipality for the time being in force and who is not subject to any of the disqualification mentioned in section 16 of the Representation of the people Act, 1950;(h)"member" means a person elected at an election to fill a seat, in a Municipality;(i)"Municipal area" means the territorial area of a Municipality;(j)"Municipality" has the same meaning as in clause (e) of Article 243P of the Constitution;(k)"notification" means a notification published in the Official Gazette;(l)"order" means an order published in the Official Gazette;(m)"ordinarily resident" has the same meaning as assigned to it in section 20 of the Representation of the People Act, 1950;(n)"Panchayat" has the same meaning as in clause (e) of Article 243 of the Constitution;(o)"person" does not include a body of persons;(p)"prescribed" means prescribed by rules made under this Act;(q)"public holiday" means any day which is a public holiday for the purposes of section 25 of the Negotiable Instruments Act, 1881 ;(r)"Qualifying date" means the date specified as such by the Commission by notification for the purposes of this Act ;(s)"sign" , in relation to a person who is unable to write his name, means to authenticate in such manner as may be prescribed;(t)"voting machine" means any machine or apparatus, whether operated electronically or otherwise, used for giving, or recording of, votes, and any reference to a ballot-box or ballot-paper in this Act or the rules made thereunder shall, save as otherwise provided, be construed to include a reference to a voting machine used at any election;(u)"ward" means an administrative division of a Municipality;(v)Other expressions have the meaning respectively assigned to them in the Arunachal Pradesh Municipal Act, 2008.
