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State of Himachal Pradesh - Section

Section 43 in Himachal Pradesh Municipal Election Rules, 2015

43. List of contesting candidates.

(1)On completion of the scrutiny of the nomination papers and after the expiry of the period within which candidature may be withdrawn under rule 42, the Returning Officer shall forthwith prepare a list of contesting candidates in hindi in form25 and cause it to be affixed on the notice board of his office and shall also supply a copy thereof, to each of the contesting candidates and on demand to his election agent.
(2)The said list shall contain in hindi in devnagari script the names in alphabetical order and the addresses of the contesting candidates as given in the nomination papers.