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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Mizoram - Subsection

Section 23(3)(c) in Lai Autonomous District (Village Councils) Act, 2007

(c)The Secretary of Village Council may also direct the Tlangau to bring to the notice of the public any other matter not necessarily connected with the affairs of the Village Council or any officer of the Lai District Council on duty.