Section 186(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(2)As regards the procedure for heaving the petition, the Commissioner shall be guided by the spirit, but not by the letter, of the Code of Civil Procedure, 1908 as applicable to Mizoram; provided that (a) he shall not be required to record or have recorded the evidence in full, but shall make a memorandum of the evidence sufficient in his opinion for the purpose of deciding the case, (b) he shall only be required to make such enquiry and to take such evidence as may be considered necessary for the purpose of deciding the issues.
