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State of West Bengal - Section

Section 52 in The West Bengal Panchayat Elections Act, 2003

52. Publication of list of contesting candidates.

- Immediately after the allotment of symbols under section 51, the Panchayat Returning Officer shall, in the prescribed form, cause a list of contesting candidates to be published whose names are included in the list of validly nominated candidates and who have not withdrawn their candidature. The list shall be affixed on the notice board in his office and also supply a copy thereof to each of the contesting candidates or his election agent.