Section 2(1) in Haryana Municipal Election Expenditure (Maintenance and Submission of Accounts) Order, 2006
(1)In this order unless the context otherwise required:-(a)"Act" means the Haryana Municipal Act, 1973 (Haryana Act No. 24 of 1973);(b)"Election Expenditure" means any expenditure incurred or authorised by a candidate or his election agent in connection with the election between the dates on which he has filled his/her nomination and the date of declaration of results thereof both days inclusive;(c)"Municipality" means an Institution of Self Government constituted under Section 2(A) of the Haryana Municipal Act, 1973 which may be a Municipal Committee or Municipal Council;(d)"Rule" means the Haryana Municipal (Election) Rules, 1978(e)"Section" means the Section of the Haryana Municipal Act, 1973;(f)"State Election Commission" means the State Election Commission, Haryana constituted under Article 243K and 243ZA of the Constitution read with the Section 3A of the Acts;(g)"Sub-Paragraph" means a sub paragraph of the paragraph in which the word occurs; and
