Section 93(2)(i) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

(i)the Administrator, through the Secretary to Government for his assent where it is so required under any provisions of the Sixth Schedule.

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