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State of Mizoram - Section

Section 46 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

46. Allotment of time for official and non-official business.

- The Chairman, in consultation with the Chief Executive Member, shall allot so many days as may in his opinion be possible, compatible with the public interest for private member's business and may allot different day for the disposal of different classes of such business. On other days no other business other than official business shall be transacted.