Section 10(4) in Mizoram Scheduled Tribes and Scheduled Castes (Regulation of Issuance and Verification of) Community Certificates Act, 2014
(4)Notwithstanding anything contained in any law for the time being in force, a person shall be disqualified for being a member of any statutory body if he has contested the election for local authority, Co-operative Society or any Statutory body on the seat reserved for any of Scheduled Tribes or Scheduled Castes by producing false Community certificate as belonging to such Tribes or Castes on such false Community Certificate being cancelled by the Scrutiny Community, and any benefits obtained by such person shall be recoverable as arrears of land revenue and the election of such person shall be deemed to have been terminated retrospectively.
