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State of Mizoram - Section

Section 85 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

85. Publication of reports.

- The Secretary to the District Council on receipt of a complete report (including minutes of dissent, if any) of Select Committee, duly signed by all members of that Committee with the Bill as amended, from the Secretary of the Select Committee, shall cause the report and the Bill, as amended to be made available for the use of each member of the District Council. Copies of the report together with the Bill as amended shall also be sent to the Administrator and the Deputy commissioner for information.