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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Mizoram - Subsection

Section 98(3) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(3)Subject to the provisions of sub-rule (2) of Rule 96, the decision of the Chairman on the point whether any resolution is or is not within the restriction imposed by sub-rule (2) shall be final.