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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Mizoram - Subsection

Section 8(3) in Lai Autonomous District (Village Councils) Act, 2007

(3)The Executive Committee or officer authorised in this behalf shall then fix a date within ten (10) days from the date of physical appearance to take up the motion if their demand is found satisfactory enough.