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[Cites 0, Cited by 0] [Section 149] [Entire Act]

State of Mizoram - Subsection

Section 149(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(2)If a voter's name, address of any other particulars given in the roll is found to be incorrect owing to a misprint or clerical error, the presiding officer may interpret the entry in the roll so as to overlook any such clerical or printing error but shall record his reasons in writing for so doing in each case.