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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Mizoram - Subsection

Section 26(2) in Chakma Autonomous District Council (Village Councils) Act, 2002

(2)The Executive Committee may appoint any person or persons to assume charge of the Village administration and also to act in the Village Council Court during the period intervening between the dissolution of the Village Council and the completion of the election under the provisions of sub-section (1).