Section 212 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
212. Disqualification arising out of illegal practices.
- If in relation to any election any person is upon the trial of an election petition under Chapter VIII Of this Part, found guilty of any illegal practice, he shall be disqualified for voting at any election for a period of four years from the date on which such finding takes effect.
