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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Mizoram - Subsection

Section 110(3) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(3)Subject to the provisions of the next succeeding rule, no expenditure from the District Fund shall be made unless it is specified in the schedule so authenticated.