Section 2 in Haryana Municipal Corporation Election Expenditure (Maintenance and submission of accounts) Order, 2017
2. Definition and Interpretation.
(1)In this order unless the context otherwise required : -(a)"Act" means the Haryana Municipal Corporation Act, 1994 (Haryana Act No. 16 of 1994);(b)"Election Expenditure" means any expenditure incurred or authorized 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)"Corporation" means the Municipal Corporation declared and constituted under Section 3 and 4 of the Haryana Municipal Corporation Act, 1994;(d)"Rule" means the Haryana Municipal Corporation Election Rule, 1994;(e)"Section" means the Section of the Haryana Municipal Corporation Act, 1994;(f)"State Eleciton Commission" means the State Election Commission, Haryana constituted under Article 243K and 243ZA of the Constitution read with and Section 9 of the Act.;(g)"Sub-Paragraph" means a sub paragraph of the paragraph in which the word occurs: and(2)Words and expressions used but not defined in this Order but defined in the Re-presentation of the People Act, 1950 or Rules made thereunder or in the Representation of the People Act, 1951 or the Rules made thereunder or the Haryana Municipal Corporation Act, 1994 or the Rules made thereunder shall have meaning respectively assigned to them in these Acts and Rules.(3)In the absence of such definition the Punjab General Clauses Act, 1898, (Punjab Act No. 1 of 1898) shall as far as may be, apply in relation to the interpretation of this Order as it applies in relation to the interpretation of a Haryana Act.
