Section 41 in Greater Hyderabad Municipal Corporation Act, 1955
41. Publication of list of contesting candidates.
(1)Immediately after the expiry of the period within which candidatures may be withdrawn, the Returning Officer shall prepare and publish in such form and manner as may be prescribed a list of contesting candidates, that is to say, candidates who were included in the final list of validly nominated candidates and who have not withdrawn their candidature within the said period.(2)[ For the purpose of listing the names under subsection (1), the candidates shall be classified as follows, namely:-(i)candidates of recognised political parties;(ii)candidates of registered political parties;(iii)other candidates.(3)The categories mentioned in sub-section (2) shall be arranged in the order specified therein and the names of candidates in each caterfory shall be arranged in alphabetical order and the addresses of the contesting candidates as given in the nomination papers together with such other particulars as may be prescribed.] [Substituted by Act No.28 of 2005.]
