Section 31(1) in Tamil Nadu Panchayats (Elections) Rules, 1995
(1)Immediately after the expiry of the period within which candidature may be withdrawn under sub-rule (2) of rule 30, the Returning Officer shall prepare in Form 9, a list of contesting candidates, that is to say, candidates who were included in the list of validly nominated candidates and who have not withdrawn their candidature within the said period [and whose nominations were not deemed to have been withdrawn under sub-rule (3) of rule 30 of these rules] [Added by G.O.Ms.No. 175, Rural Development (PE), dated the 28th August 1997.].
