Section 2(18A) in The Gujarat Provincial Municipal Corporations Act, 1949
(18A)[ "election" means and includes entire election process commencing from the delimitation of constituencies to be known as wards and all stages culminating into election of a councillor and it is always deemed to have meant and included entire election process as aforesaid;] [Clause (18A) was inserted by Gujarat 16 of 1993, Section 2(2).]
