Section 30 in The M.P. Nagarpalika Nirvachan Niyam, 1994
30. Preparation of list of contesting candidates.
(1)Immediately after the expiry of the period within which candidature may be withdrawn under clause (c) of Rule 21, the Returning Officer, shall prepare a list of contesting candidates, that is to say, candidates whose nomination papers have been finally accepted and who have not withdrawn their candidature within the said period.(2)The said list shall contain the names in alphabetical order and the addresses of the contesting candidates as given in the nomination papers and shall be prepared in Hindi in the Devanagri script.(3)The alphabetical order referred to in sub-rule (1) shall be determined with reference to the names and or surnames of the candidates in such manner as may be prescribed by the Election Commission.
