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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Mizoram - Subsection

Section 134(4) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(4)Any person whose name is included in the electoral roll of the constituency and who is not subject to any disabilities for being so included under the Constitution or any rules made thereunder may subscribe as proposer or seconder as many nomination papers as there are vacancies to be filled but not more.