Section 52(c)(3) in The Representation Of The People Act, 1951.

Central Government Act

(3) Where a list of contesting candidates had been published under section 38 before te adjournment of the poll under sub- section (1), the returning officer shall again prepare and publish a fresh list of contesting candidates under that section so as to include the name of the candidate who has been validly nominated under sub- section (2). Explanation.- For the purposes of this section, sections 33 and 38," recognised political party" means a political party recognised by the Election Commission under the Election Symbols (Reservation and Allotment) Order, 1968 .]

1. Subs. by Act 58 of 1958, s. 20, for" candidate".

2. Subs. by Act 27 of' 1956, s. 29, for certain words.

3. Subs. by Act 47 of 1966, s. 32, for" If a contesting candidate dies (w. e. f. 14- 12- 1966 ).

4. Sub by Act 27 of 1956, s. 29, for the first proviso.

5. Subs. by Act 2 of 1992, s. 2 (w. e. f. 4. 1. 1992 ).

6. Subs. by Act 21 of 1996, s. 9 (w. e. f. 1- 8- 1996 ).