Section 181(3) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(3)An election petition shall be deemed to have been presented to the Government, when it is delivered to the Secretary to the Government of Mizoram District Council Affairs Department, the Deputy Commissioner, Chhimtuipui District-(a)by the person making the petition; or(b)by the person authorised in writing in this behalf by the person making the petition; or(c)by registered post.
