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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The State Of Mizoram Act, 1986

(1)The Election Commission may, from time to time, by notification in the Official Gazette,-
(a)correct any printing mistake in any order made under section 11 or any error arising therein from inadvertent slip or omission;
(b)where the boundaries or name of any territorial division mentioned in any such order are or is altered, make such amendments as appear to it to be necessary or expect for bringing such order up-to-date.