Representation of the People Act, 1951

लोकप्रतिनिधित्वअधिनियम, 1951

An Act to provide for the conduct of elections to the Houses of Parliament and to the House or Houses of the Legislature of each State, the qualifications and disqualifications for membership of those Houses, the corrupt practices and other offences at or in connection with such elections and the decision of doubts and disputes arising out of or in connection with such elections.

Act number

Act 43 of 1951

Year

1951

Enacted on

17-07-1951

In force from

17-07-1951

Jurisdiction

Central Act (India)

Subjects

Elections

Read the full text of Representation of the People Act, 1951 section by section on LawLens.

Official source: India Code