Section 52(3) in The Representation of the People Act, 1951
(3)Where a list of contesting candidates had been published under section 38 before the adjournment of the poll under sub-section (1), the returning officer shall again prepare and publish a fresh list of contesting candidates under that section so as to include the name of the candidate who has been validly nominated under sub-section (2).Explanation.—For the purposes of this section, sections 33 and 38, “recognised political party”, means a political party recognised by the Election Commission under the Election Symbols (Reservation and Allotment) Order, 1968.
