1[Part III
Disputes Regarding Elections
13. Definitions.-
In this Part, unless the context otherwise requires,-
(a) "candidate" means a person who has been or claims to have been duly nominated as a candidate at an election;
(b) "costs" means all costs, charges and expenses of, or incidental to, a trial of an election petition;
(c) "returned candidate" means a candidate whose name has been published under section 12 as duly elected.