Section 87 in The Jammu and Kashmir Representation of the People Act, 1957
87. Definitions.
- In this part and in [Part XI] [Substituted by Act XI of 1967 for 'Parts XI and XII'.] unless the context otherwise requires.-(a)"candidate" means a person who has been or claims to have been duly nominated as a candidate at any election, and any such person shall be deemed to have been a candidate as from the time when, with the election in prospect, he begin to hold himself out as a prospective candidate ;(b)"costs" means all costs, charges and expenses of, or incidental to a trial of an election petition;(c)"electoral right" means the right of a person to stand or not to stand as, or [to withdraw or not to withdraw] [Substituted by Act XI of 1967, for 'to withdraw'.] from being, a candidate, or to vote or refrain from voting at an election;(d)[ "High Court" means the High Court of Jammu and Kashmir.] [Clause (d) substituted by Act XI of 1967.](e)"returned candidate" means a candidate whose name has published under section 77 as duly elected.
