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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Mizoram - Subsection

Section 18(1)(d) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(d)if whether before or after the commencement of these rules, he has been convicted, or has in proceedings of questioning the validity or regularity of an election been found to have been guilty of any offence or corrupt or illegal practice which has been declared by Rule 208 or Rule 209 to be an offence or practice entailing disqualification for membership of the District Council of an Autonomous District unless such period has elapsed as has been provided in that behalf in the said Rule 208, Rule 209 as the case may be.