Section 29(1) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(1)Immediately after the expiry of the period within which candidature may be withdrawn under sub-rule (1) of rule 28, the Returning Officer shall prepare in Form 9, a list of contesting candidates, that is to say, candidates who were included in the list of validly nominated candidates and who have not withdrawn their candidature within the said period.
