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[Cites 0, Cited by 0] [Section 172] [Entire Act]

State of Mizoram - Subsection

Section 172(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(1)The appointment of an election agent, whether he be the candidate himself or not, shall only be revoked in writing signed by the candidate and lodged with the Returning Officer and shall operate from the date on which it is so lodged.