Section 103 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
103. Notice of amendments.
- If a copy such amendment has not been sent to the Secretary two clear days before the day fixed for the discussion of the resolution, any member may object to the moving of the amendment, and such objection shall prevail unless the Chairman, in his discretion, allows the amendment to be moved.
