Section 179(b) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(b)"candidate" means a person who has been or claims to have been duly nominated as a candidate at an election and a candidate who, with election in prospect, has held himself our as a prospective candidate, shall be deemed to have been a candidate as from the time when the began so to hold himself out;
