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State of Bihar - Section

Section 59 in The Village Chaukidari Act, 1870

59. Power to refer to Commission question relating to chakaran land.

- Whenever in any district in which such commission shall have been appointed, any question shall arise whether any or what lands or chaukidari chakaran lands or other lands before the passing of this Act, assigned for the maintenance of an officer to keep watch in any village and to report crime to the police, it shall be lawful for such commission to inquire into such question.