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 80] [Entire Act]

State of Mizoram - Subsection

Section 80(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(2)For the purpose of this rule Member-in-charge of the Bill means, in the case of an official Bill, any member acting on behalf of the Executive Committee and in any other case the member who has introduced the Bill.