Section 53(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(1)Immediately after the expiry of the period within which candidatures may be withdrawn under sub-rule (1) of rule 52, the Returning Officer shall prepare and publish in Form 10 a list of contesting candidates, that is to say candidates whose nomination papers have been finally accepted and who has not withdrawn their candidature within the said period.
