Section 186 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
186. Hearing by Commissioner.
(1)The Commissioner shall fix the time and place of hearing and shall cause a notice thereof to be served on the petitioner and on each respondent.(2)As regards the procedure for heaving the petition, the Commissioner shall be guided by the spirit, but not by the letter, of the Code of Civil Procedure, 1908 as applicable to Mizoram; provided that (a) he shall not be required to record or have recorded the evidence in full, but shall make a memorandum of the evidence sufficient in his opinion for the purpose of deciding the case, (b) he shall only be required to make such enquiry and to take such evidence as may be considered necessary for the purpose of deciding the issues.
