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9. Provision as to sitting member.-

The sitting member of the House of the People representing the constituency which, on the appointed day, by virtue of the provisions of section 8 becomes the constituency of the State of Mizoram, shall be deemed to have been elected under sub-clause (a) of clause (1) of article 81 to the House of the People by that constituency.



State of Mizoram Act, 1986 Back




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