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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Mizoram - Subsection

Section 118(5) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(5)When several motions for substantial reductions relating to the same demand are offered they shall be discussed in the corner in which the head to which they relate appear in the Budget ordinarily; the largest reduction under a grant or an item of a grant will be taken up first and the smallest reduction last, but this arrangement may be altered by the Chairman at this discretion to expedite the business of the Council.