Section 217 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
217. Requisitioning of premises, vehicles, etc. for election.
- The provisions of Sections 160, 161, 161, 163, 164, 165, 166 and 167 of Representation of the People Act, 1951 (No. XLIII of 1951) and of Rules 142 and 143 of the Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 shall apply mutatis mutandis in respect of elections of the District Council of an Autonomous District.Note. - The sections of the Representation of the People Act, 1951 (No XLIII of 1951) and the rules of the Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 referred to in these rules are reproduce in Appendix X.
