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[Cites 0, Cited by 0] [Section 194(2)] [Section 194] [Entire Act]

State of Mizoram - Subsection

Section 194(2)(b) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(b)A declaration of public policy, or promise of public action, or the same exercise of a legal right without intent to interfere with an electoral right, shall not be deemed to be interference within the meaning of this clause.