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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Mizoram - Subsection

Section 20(2)(b) in Chakma Autonomous District Council (Village Councils) Act, 2002

(b)on receipts of orders, notices, circulars or letters from the District Council or from the State Government for service or for onwards transmission to other Village, the Secretary shall cause to be served on and transmitted to any other Village Council as may be directed and he shall be responsible to carry out such directions.