Section 129(4) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(4)For the purposes of this rule, the qualifying date and the qualifying period in the case of every electoral roll subsequently prepared under these rules shall be the first day of March of the year in which it is prepared, and the year immediately preceding that year respectively:[Provided further that the names of those who were eligible and qualified to be votes but not included in the last electoral roll and also names of those who thereafter become qualified under Rule 129 and those qualified voters who shifted their ordinary place of residence from one constituency to other constituency within the same District Council area, may be included in the electoral roll for the respective constituency for election to the District Council.] [Sic. Proviso, sub-rule (3) and para thereunder are printed in the Gazette as such under Rule 129, whily they should be under Rule 130, where it is repeatedly printed.]
