Section 1 in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961
1. Definition.
"The Act" means the Antarim Zila Parishad Act, 1958, as amended from time to time.(2)"Election Agent" means a person who by means of a writing signed by a candidate whose name appears in the list of contesting candidates prepared under rule 6 has been nominated by such candidate as his election agent.(3)"Form" means a form appended to these rules.
