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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Mizoram - Subsection

Section 23(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(2)In case of removal of the Executive Committee, a Chief Executive Member for the new Executive Committee shall be elected within 48 hours by the District Council, and when this has been done the Chairman of the District Council shall forthwith submit a report to the Administrator through the Deputy Commissioner.