Section 41(2)(i) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

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State of Mizoram - Subsection

Section 41(2)(i) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(i)reflect upon the conduct of the President of India or any Governor of a State or Administrator of a Union Territory (as distinct from the Government of the State or the Government of the Union Territory Administration, as the case may be) or any Court of law in the exercise of its judicial functions:

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State of Mizoram - Subsection

Section 41(2)(i) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974