Section 130(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(2)Subject to the provisions of Rule 129, the electoral rolls for the areas comprise within an Autonomous District for the purpose of elections to the Mizoram Legislative Assembly prepared in accordance with the provisions of the Representation of the People Act, 1950 (XLIII of 1950) and the rolls issued thereunder from time to time shall be deemed to be the electoral rolls for the corresponding areas of that Autonomous District for the purpose of election to the District Council of the said Autonomous District:Provided that the name of any person who becomes disqualified for voting under the provision to sub-rule (1) of Rule 129 shall be forthwith struck off the roll in which it is included;Provided further that if the disqualification for voting under the provision to Rule 129 (1) included by any person whose name has by reason thereof been struck off the electoral roll under the foregoing proviso, be removed during the period the said electoral roll is in force, the name of such person shall forthwith be reinstated in that electoral roll;Provided further that the names of those who were eligible and qualified to be voters but not included in the last electoral roll and also names of those who thereafter become qualified under Rule 129 and those qualified voters who shifted their ordinary place of resident from one constituency to other constituency within the same District Council area, may be included in the electoral roll for the respective constituency for election to the District council.
