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State of Bihar - Section

Section 5 in The Bengal Village Chaukidari Act, 1871

5. Rate payable quarterly instead of monthly.

- In Section 21 of the said Act, VI of 1870, the word "quarterly" shall be substituted for the word "monthly" and in Section 21 and 26 the word "quarter" shall be substituted for the word "month" wherever such word occurs in the said Sections; and the said Section shall be read and construed as if the words for which they are hereby respectively directed to be substituted had been originally inserted in place of the words for which they are hereby respectively directed to be substituted.