Section 130(3) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(3)The Returning Officer shall make correction, reinstatement of inclusion, as the case may be, referred to in the proviso to sub-rule (2) or shall cause such correction, reinstatement or inclusion to be made, in all copies of the electoral roll which will remain in his custody and possession for the purpose of election to the District Council. But before such correction, reinstatement or inclusion is made, the Returning Officer or any other Officer authorised by him in writing in this behalf shall make a list of such persons whose names are to be struck off reinstatement or inclusion in the electoral roll, as the case may be, and cause it to hung up in the Court of the Deputy Commissioner or Sub-Divisional Officer, as the case may be, or in such other place or places as the Returning Officer may direct. Any person entered in the list may lodge with the Returning Officer an objection against his name being struck off the electoral roll or a claim against the name of a person admitted within a period of fifteen days from the date on which the list is hung up Returning Officer or any officer Officer authorised by him in this behalf shall summarily dispose of such objection or claim petitions within a period not exceeding two weeks from the date of submission of the petitions.Every correction, reinstatement or inclusion, so made or cause to be made in an electoral roll shall be initialled and dated by the Officer who makes the correction, reinstatement or inclusion.
