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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Mizoram - Subsection

Section 23(3)(d) in Lai Autonomous District (Village Councils) Act, 2007

(d)If at any time emergency requires the gathering of the public in the interest of the village, any member of the village council may, without the previous approval of the President, direct the Tlangau to summon all the village.