Section 130(4) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(4)The electoral roll of a constituency of the Mizoram Legislative Assembly or so much of it as relates to the areas comprised within a constituency of the District Council of an Autonomous District shall, as and where corrected under sub-rule (3), be deemed to be the electoral roll for such constituency of the District Council and shall remain under Section 24 of the Representation of the People Act, 1950 (XLIII of 1950) in force for the same period as an Assembly Electoral roll.
