Section 194(1)(b) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

[Cites 0, Cited by 0] [Section 194(1)] [Section 194] [Entire Act]

State of Mizoram - Subsection

Section 194(1)(b) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(b)as a rewarded to-

(i)a person having so stood or not stood for having with drawn his candidature, or

(ii)an elector for having voted or refrained from voting.