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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Mizoram - Subsection

Section 73(3) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(3)All rules thus made and confirmed by the District Council be authenticated and signed by the Chairman of the Council. A copy of such rules shall be submitted to the Administrator for information through the Secretary to Government and also a copy thereof shall be sent to the Deputy Commissioner and also to the Chief Executive Member.