- In this Chapter, unless there is anything repugnant in the subject or context;(a)[ "Tribunal" means the Municipal Election Tribunal consisting of a person or persons appointed by the State Government to hold an inquiry in respect of an election petition under this Act.] [Clause (a) substituted vide Haryana Act No. 3 of 1994.](b)"costs" means all costs, charges and expenses of or incidental to an inquiry;(c)"election" means any election held under the provisions of this Act or the rules;(d)"inquiry" means an inquiry in respect of an election by the Tribunal;(e)"pleader" means any person entitled to appear and plead for another in a civil court and includes an advocate, a vakil and an attorney of a High Court.
