Section 31(1) in Haryana Municipal Corporation Election Rules, 1994
(1)Immediately after the expiry of the period within which candidatures may be withdrawn under rule 29, the Returning Officer shall prepare in Hindi and in such other language or languages as may be prescribed by the State Election Commissioner a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candidates, that is to say, candidates who were included in the list of validly nominated candidates, and who have not withdrawn their candidature within the prescribed period and cause it to be posted at some conspicuous places in his office and at the Corporation office.
