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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Mizoram - Subsection

Section 18(1)(i) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(i)a disqualification under Clause (e) or Clause (f) of this sub-rule shall not in the case of a person who become so disqualified by virtue of conviction or a conviction and a sentence and is at the date of disqualification a member of the District Council of an Autonomous District, take effect until 3 months have elapsed from the date of such disqualification or if within these 3 months, an appeal or petition for revision is brought in respect of the conviction or the sentences, until that appeal or petition is disposed of.