Section 92 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
92. Passing of the Bill : Third reading.
(1)If no amendment be made when a motion that a Bill be taken into consideration has been agreed to by the District Council, the Bill may at once be passed.(2)If any amendments be made, any member may object to the passing of the Bill at the same meeting; and such objection shall prevail, unless the Chairman, in his discretion, allows the Bill to be passed.(3)Where the objection prevails, the Bill shall be brought forward again at a future meeting, and may then be passed with or without further amendment.
