representation

noun | rep·re·sen·ta·tion

1. a : the action or fact of one person standing for another so as to have the rights and obligations of the person represented

   b : the substitution of an individual or class in place of a person (as when a child or children take the share of an estate that would have fallen to a deceased parent) — see also per stirpes

   a : the action or fact of one person standing for another so as to have the rights and obligations of the person represented

   b : the substitution of an individual or class in place of a person (as when a child or children take the share of an estate that would have fallen to a deceased parent) — see also per stirpes

   c : the action of representing or the fact of being represented especially in a legislative body

   d : the act or action by a lawyer of providing legal advice to a client and appearing (as in court) to speak and act on the client's behalf

3. : the body of persons representing a constituency