Section 56(3) in The Rajasthan Municipalities (Election) Rules, 1994
(3)Where a list of contesting candidates had been published under rule 21 before the adjournment of the poll under sub-rule (1), the returning officer shall again prepare and publish a fresh list of contesting candidates under that rule so as to include the name of the candidate who has been validly nominated under sub-Rile (2).Explanation. - "recognised political party" means a political party recognised by the Election Commission of India under the Election Symbols (Reservation and Allotment) Order, 1968].
