Section 181(1)(b) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

[Cites 0, Cited by 0] [Section 181(1)] [Section 181] [Entire Act]

State of Mizoram - Subsection

Section 181(1)(b) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(b)within thirty days from that date by an officer empowered by the Government on the ground that the election has not been a free election by reason of the large number of cases in which undue influence of bribery has been exercised or committed.

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State of Mizoram - Subsection

Section 181(1)(b) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974