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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Mizoram - Subsection

Section 67(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(1)When an amendment to any motion is moved, or when two or more such amendments are moved, the Chairman shall, before taking the sense of the House thereon, state or read to the Council the terms of the original motion and of the amendment or amendments proposed.