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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of Mizoram - Subsection

Section 192(3) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(3)The report shall be in writing and shall be signed by the Commissioner. The Commissioner shall forthwith forward his report to the Government who, on receipt thereof shall issue orders in accordance with the report and publish the report in the Gazette and the orders of the Government shall be final.