Section 36(2) in The Punjab Homeopathic Practitioners Act, 1965
(2)The election petition shall be deemed to have been presented to prescribed authority -(a)when it is delivered to the prescribed authority -(i)by the person making the petition, or(ii)by a person authorised in writing in this behalf by the person making the petition, or(b)when it is sent by registered post and is delivered to the prescribed authority.
