Section 79(d) in The Representation of the People Act, 1951
(d)“electoral right” means the right of a person to stand or not to stand as, or 4to withdraw or not to withdraw from being, a candidate, or to vote or refrain from voting at an election; 5(e) “High Court” means the High Court within the local limits of whose jurisdiction the election to which the election petition relates has been held;
