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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Mizoram - Subsection

Section 73(5) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(5)All rules thus made and passed by the District Council after being approved by the Administrator in case of rules requiring such approval under any of the provisions of the Sixth Schedule shall be published in the Mizoram Gazette and on such publication shall come into force.