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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Mizoram - Subsection

Section 45(3) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(3)The Chairman may in case of grave disorder arising in the District Council suspend any sitting for such time as may be determined by him and submit report in this regard to the Deputy Commissioner and Administrator.