Section 49(1) in The Jammu and Kashmir Representation of the People Act, 1957
(1)Immediately after the expiry of the period within which candidature may be withdrawn under sub-section (1) of section 48, the Returning Officer shall prepare and publish in such form and manner [as may be prescribed] [Substituted by Act IX of 1966, for 'as the Election Commissioner may direct'.] a list of contesting candidates, that is to say, candidates who are included in the list of validly nominated candidates and who have not withdrawn their candidature within the said period.
