Section 79(a) in The Representation of the People Act, 1951
(a)any reference to a High Court or to the Chief Justice or Judge of a High Court shall, in relation to a Union territory having a Court of the Judicial Commissioner, be construed as a reference to the said Court of the Judicial Commissioner or to the Judicial Commissioner or any Additional Judicial Commissioner, as the case may be; 3(b) “candidate” means a person who has been or claims to have been duly nominated as a candidate at any election;
