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State of Mizoram - Section

Section 168 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

168. Verification of statement by the presiding officer.

- The Returning Officer shall not open the seal packets of the tendered votes, the marked copy of the electoral roll or the counterfoil of the ballot papers. He shall verify the statements submitted by the presiding officer under Rule 161 by comparing with the statements prepared under Clause (d) of Rule 164 and the latter with the number of counted votes and rejected ballot papers; the unused ballot paper in his possession and the tendered votes list, shall then reclose and reseal each packet which has been opened by him, shall record on each packet a description of its contents and the date of the election to which it refers.