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[Cites 0, Cited by 0] [Section 74(3)] [Section 74] [Entire Act]

State of Mizoram - Subsection

Section 74(3)(a) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(a)No Bill with respect to any matter which requires the assent of the Administrator under any of the provisions of the Sixth Schedule shall be introduced in the District Council without the prior approval of Administrator. Bills on any other matters may be introduced in the District Council without such prior approval and copies of all the Bills whether of official or of private members' shall be sent to the Administrator and the Deputy Commissioner sufficiently in advance.