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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Mizoram - Subsection

Section 28(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(2)If, at any time during a meeting of District Council, there is no quorum it shall be the duty of the Chairman or person acting as such, either to adjourn or suspend the meeting until there is a quorum.