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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Mizoram - Subsection

Section 141(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(2)The Returning Officer may, for sufficient cause and with the previous approval of the Government, postpone the date or extend the period fixed for polling.