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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Mizoram - Subsection

Section 87(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(2)If the member in-charge moves that the Bill be taken into consideration, any member may move, as an amendment, that Bill be recommitted.