8. [ List of validly nominated candidates. [ Substituted by S.O. 3450, dated 9.11.1966.]
(1)The list of validly nominated candidates referred to in sub-section (8) of section 36 shall be in Form 4.(2)The name of every such candidate shall be shown in said list as it appears in his nomination paper:Provided that if a candidate considers that his name is incorrectly spelt or is otherwise incorrectly shown in his nomination paper or is different from the name by which he is popularly known, he may, at any time before the list of contesting candidates is prepared furnish in writing to the returning officer the proper form and spelling of his name and the returning officer shall, on being satisfied as to the genuineness of the request, make the necessary correction or alteration in the list in Form 4 and adopt that form and spelling in the list of contesting candidates.]
