Section 280 in The Himachal Pradesh Municipal Corporation Act, 1994
280. 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 282 to have election petitions;(c)"candidate" means a person who has been, or claims to have been duly, nominated as 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 301 ;(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.
