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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Mizoram - Subsection

Section 18(3) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(3)Nothing in these Rules shall restrict the power of the Administrator to nominate a person who is a salaried servant as defined in sub-rule (1) (a) to be a member of the District Council or an Autonomous District.