Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Mizoram - Subsection

Section 12(1) in Lai Autonomous District (Village Councils) Act, 2007

(1)Each Village Council shaH have powers to exempt any person or persons from collective works on the ground of illness and other reasonable causes at its own discretion. The reason for the exemption shall recorded in writing. No person who is sixty years of age or above shalt be compelled to do any collective works.