Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Mizoram - Subsection Section 30(5) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974 (5)Any other matter which under the Sixth Schedule to the Constitution requires prior approval of the Administration.
