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State of Maharashtra - Section

Section 8 in The Maharashtra Village Police Act, 1967

8. Precautions against robbery, etc.

The Police-patil shall dispose of the village establishment so as to afford the utmost possible security against robbery, breach of the peace and acts injurious to the public and to the village community, and shall report to the Executive Magistrate all instances of misconduct or neglect committed by any member of the said establishment.