Section 43(1) in Himachal Pradesh Municipal Election Rules, 2015
(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completion of the scrutiny of the nomination papers and after the expiry of the period within which candidature may be withdrawn under rule 42, the Returning Officer shall forthwith prepare a list of contesting candidates in hindi in form25 and cause it to be affixed on the notice board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.
