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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Mizoram - Subsection

Section 73(4) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(4)All rules which may be made by the District Council with approval of the Administrator shall be drafted by the Executive Committee and after being passed by the District Council with or without amendments, shall be presented to Administrator for his approval.