79. Definitions.-

In this Part and in 1[Part VII] unless the context otherwise requires,-

2[(a) 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;]

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

(c) "costs" means all costs, charges and expenses of, or incidental to, a trial of an election petition;

(d) "electoral right" means the right of a person to stand or not to stand as, or 4[to 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;]

(f) "returned candidate" means a candidate whose name has been published under section 67 as duly elected.