Section 176 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
176. Maintenance regarding return of election expenses.
- The Government shall cause to be prepared in such manner, and maintained for such time as it may direct, a record showing the names of all candidates at every election under the election and the name of the election agent of each such candidate and the date on which the return of election expenses of each candidate has been lodged with the Returning Officer.
