Section 95 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
95. Effect of laws made by District Council.
- When a Bill has been passed by the District Council a copy thereof shall be signed by the Chairman and assented to or approved where necessary, by the Administrator. Thereafter it shall be published in the Gazette and on such publication shall have the force of law as provided for in paragraph 11 of the Sixth Schedule to the Constitution.
