Section 61(3) in The Jammu and Kashmir Representation of the People Act, 1957
(3)Where a list of contesting candidates had been published under section 49 before the adjournment of the poll under sub-section (1), the Returning Officer shall again prepare and publish a fresh list of contesting candidates under that section so as to include the name of the candidate who has been validly nominated under sub-section (2).Explanation. - For the purposes of this section, "recognised political party" means a political party for which a symbol is reserved by the Election Commission ."]
