Section 18(1)(iii) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Mizoram - Subsection

Section 18(1)(iii) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(iii)the disqualification under Clause (h) of this sub-rule may, in the case of any of the candidate for the first election under these rules be removed by the Administrator for reasons to be recorded by him in writing.

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State of Mizoram - Subsection

Section 18(1)(iii) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974