Representation of the People Act, 1950

2. Definitions

³ [***] In this Act unless the context otherwise requires, -

(a) "article" means an article of the Constitution;

(b) "Assembly constituency" means a constituency provided ⁴[by law] for the purpose of elections to the Legislative Assembly of a State;

(c) "Council constituency" means a constituency provided ⁵[by law] for the purpose of elections to the Legislative Council of a State;

⁶ [***]

(d) "Election Commission" means the Election Commission appointed by the President under article 324;

(e) "order" means an order published in the Official Gazette;

(f) "parliamentary constituency" means a constituency provided ⁷[by law] for the purpose of elections to the House of the People;

⁸ [***]

(g) "person" does not include a body of persons;

(h) "prescribed" means prescribed by rules made under this Act;

⁹ [( i ) "State" includes a Union territory;]

(j) "State Government", in relation to a Union territory, means the administrator thereof.

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