LexSection 67A — Date of election of candidate.
The Representation of the People Act, 1951
1 [ 67A. Date of election of candidate .—For the purposes of this Act, the date on which a candidate is declared by the returning officer under the provisions of section 53, 2 ***, 3 ***, or section 66, to be elected to a House of Parliament or of the Legislature of a State 4 *** shall be the date of election of that candidate.]Open in Lexace · Ask the AI about this section