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State of Jharkhand - Section

Section 4 in The Village Chaukidari Act, 1870

4. [ Power to define a village. [Substituted by Act 18 of 1952.]

- The District Magistrate may, from time to time, by an order in writing under his hand, declare any local area or group of dwellings, within the district of which he has charge, to be a village for the purposes of this Act.]