Section 36(2) in Himachal Pradesh Homoeopathic Practitioners Act, 1979
(2)The election petition shall be deemed to have been presented to the prescribed authority -(a)when it is delivered to the prescribed authority, -(i)by the person making the petition, or.(ii)by the person authorised in writing in this behalf by the person making the petition, or(b)when it is sent by registered post and is delivered to the prescribed authority.
