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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Mizoram - Subsection

Section 18(3) in Lai Autonomous District (Village Councils) Act, 2007

(3)The President shall cause all such orders and notifications to be read out by the Secretary in the meeting of the Village Council and if it is necessary, to be brought to the knowledge of the public, it shall be given over to the Secretary for publication by the 'Tlangau'.