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[Cites 0, Cited by 0] [Section 187] [Entire Act]

State of Mizoram - Subsection

Section 187(6) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(6)When an application for withdrawal is granted by the Commissioner and no person has been substituted as petitioner in place of the party withdrawing under Clause (b) of sub-rule (5) of the Commissioner shall report the fact to the Government.