Section 2(i) in The Disputed Elections (Prime Minister And Speaker) Act, 1977
(i)"returned candidate" means a candidate whose name has been published under section 67 of the Representation of the People Act, 1951, (43 of 1951) as duly elected at an election in the case of 43 of 1951. Prime Minister or, as the case may be, an election in the case of Speaker;
