Section 74(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(2)The Chief Executive Member, subject to the provisions of sub-rule (3) shall cause every official Bill (together with the Statement of Objects and Reasons accompanying) to be published in the Gazette and in such manner as he may deem appropriate within a period of not less than 30 days before the commencement of the session of the District Council in which the Bills is to be introduced; provided that the period of 30 days may be waived by the order of the Chairman of the Council if he is satisfied that there is an urgency for doing so. When a Bill has thus been published, it shall not be necessary to move for leave to introduce the Bill, and if the Bill is afterwards introduced, it shall be necessary to publish it again.
