Section 79 in The Representation Of The People Act, 1951.

79. Definitions. In this Part and in 4[ Part VII], unless the context otherwise requires-

(a) 5[ 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;]

(b) 6[ " candidate" means a person who has been or claims to have been duly nominated as a candidate at any election;]

1. S. 78 re- numbered as sub- section. (1) of that section by Act 47 of 1966, s. 36 (w. e. f. 14- 12- 1966 ).

2. Subs. by s. 36, ibid., for" returning officer" (w. e. f. 14- 12- 1966 ).

3. Ins. by s. 36 ibid. (w. e. f. 14- 12- 1966 ).

4. Subs. by s. 37, ibid., for Parts VII and VIII (w. e. f. 14- 12- 1966 ).

5. Ins. by s. 37, ibid. (w. e. f. 14- 12- 1966 ). Original cl. (a) was omitted by Act 37 of 1956, s. 43.

6. Subs. by Act 40 of 1975, s. 7 for clause (b) (retrospectively)

(d) " electoral right" means the right of a person to stand or not to stand as, or 1[ to withdraw or not to withdraw] from being, a candidate, or to vote or refrain from voting at an election;

(e) 2[ " High Court" means the High Court within the local limits of whose jurisdiction the election to which the election petition relates has been held;]

(f) " returned candidate" means a candidate whose name has been published under section 67 as duly elected. CHAP PRESENTATION OF ELECTION PETITIONS To ELECTION COMMISSION CHAPTER II PRESENTATION OF ELECTION PETITIONS To ELECTION COMMISSION