Section 18(1)(b) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

(b)if he is of unsound mind and stands so declared by a competent Court or such other authority as may be recognised by the Administrator;

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