Section 136(2)(b) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

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State of Mizoram - Subsection

Section 136(2)(b) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(b)For the purpose of this rule, the production of a certified copy of an entry made in the electoral roll of any constituency shall be conclusive evidence of the right of any voter named in that entry to stand for election or to subscribe a nomination paper, as the case may be, unless it is proved that the candidate or the proposer or seconder is otherwise disqualified.

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State of Mizoram - Subsection

Section 136(2)(b) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974