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State of Bihar - Section

Section 72 in Bihar Chaukidari Manual

72.

The office of the District Magistrate or Sub-Divisional Officer, as the case may be, shall keep a manuscript list of all Unions, showing the dates upon which copies of the assessment list were filed. The procedure has hitherto been characterised by great unpunctuality on the part of the panchayats, and this list should be utilised in order to check delays.