Section 179 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
179. Definitions.
- In this Chapter, unless there is anything repugnant in the subject or context-(a)"agent" includes an election agent and any person who, on the trial of an election petition, is held by the Commissioner to have acted as an agent in connection with the election with the knowledge or consent of the candidate;(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;(c)"cost" means all costs, charges and expenses of, or incidental to, a trial of election petition;(d)"electoral right" means the right of a person to stand or not to stand as or to withdraw from being a candidate; or to vote or refrain from voting at an election;(e)"returned candidate" means a candidate whose name has been published under these rules as duly elected.
