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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Mizoram - Subsection

Section 64(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(2)Where substantially identical motions stand in the name of two or more members, the Chairman unless the members have agreed, shall decide whose motion or motions shall be moved and other motions shall thereupon be deemed to be withdrawn.