Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Mizoram - Subsection

Section 156(5) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(5)The presiding officer shall, in every case whether or not the person challenged is allowed to vote, makes a note of the circumstances in the List of Challenged Votes.