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[Cites 0, Cited by 0] [Section 165] [Entire Act]

State of Mizoram - Subsection

Section 165(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(2)The decision of the Returning Officer as to the validity of a ballot paper shall be final subject only to the reversal on an election petition claiming the seat.