Section 175 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
175. Inspection and copy of return of election expenses.
- When any return and declarations made in respect thereof have been lodged with the Returning Officer shall, as soon as may be, cause notice of the date on which the return and the declaration in question have lodged and of the time and place at which they can be inspected, to be posted in some conspicuous place in his office and to be published in the Gazette, and any person shall on payment of a free of one rupee, be entitled to inspect any such return or declaration and on payment of such fee as the Government may direct to obtain a copy of copies thereof or of any part thereof.
