Section 216 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
216. Interpretation.
- In this Part, unless the context otherwise requires-(a)"Serial number of an elector in an electoral roll" includes shall particulars regarding the name or description of the electoral area in reference to which the said electoral roll has been prepared as will indemnity the entry relating to such elector in that electoral roll.(b)"Sign" in relation to a person who is unable to write his name means authenticating in the manner prescribed below:A person who is unable to write his name shall, unless otherwise expressly provided in these rules, be deemed to have signed an instrument or other papers if he has placed a mark on such instrument or other papers in the presence of the Returning Officer or the Presiding Officer or such other officer as may be specified in this behalf by the Government and such officer on being satisfied as to his indemnity has attested the mark as being the mark of such person.
