Section 2(1) in The Election Expenses (Maintenance and Lodging of Account) Madhya Pradesh Order, 1997
(1)In this Order, unless the context otherwise requires,-(a)"Act" means the Madhya Pradesh Municipal Corporation Act, 1956 (No. 23 of 1956) or the Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961);(b)"Candidate" means a person who has been duly nominated as a candidate at an election to the office of Mayor of a Municipal Corporation or President of a Municipal Council or a Nagar Panchayat;(c)"Sub-paragraph" means a sub-paragraph of the paragraph in which the word occurs;(d)"Paragraph" means a paragraph of this Order;(e)"Election" means an election to the office of Mayor of a Municipal Corporation or President of a Municipal Council or Nagar Panchayat;(f)"Contesting candidate" means a person who has been duly nominated as a candidate at an election to the office of Mayor of a Municipal Corporation or President of a Municipal Council or Nagar Panchayat and who has not withdrawn his candidature within the period specified in the election rules.(g)"Election Expenses" means any expenditure incurred or authorised by a candidate or his election agent in connection with an election between the dates on which he has been nominated and the date of declaration of result thereof, both days inclusive;(h)"Proforma" means a 'Proforma' appended to this Order;(i)Words and expressions used but not defined in this Order but defined in the Madhya Pradesh Municipal Corporation Act, 1956 or the Madhya Pradesh Municipalities Act, 1961 or the Madhya Pradesh Nagar Palika Nirvachan Niyam, 1994 shall have the meaning respectively assigned to them in those Acts or Rules.
