34. Irregularities not to avoid distraint. - No distress levied by virtue of this Act shall be deemed unlawful, nor shall any party making the same be deemed a trespasser, on account of any defect or want of form in any list assessment, notice, summons, power, writing inventory or other proceeding relating thereto, nor shall such party be deemed a trespasser from the commencement on account of any irregularity afterwards committed by him, but all persons aggrieved by such irregularly may recover full satisfaction for any special damage sustained by them, in any Court of competent jurisdiction subject to the provisions of section 63 of this Act.
[35. Appointment and dismissal of chaukidars. - (1) The panchayat shall, when a vacancy exists nominate a person to be a chaukidar under this Act, and the [State] Government shall if satisfied with such nomination appoint such nominee to be chaukidar.Provided that if the panchayat fail to nominate within a reasonable time a person to be a chaukidar, or the [State] Government is not satisfied with such nomination, the [State] Government shall appoint any person it thinks fit to be a chaukidar.(2)The District Magistrate, or the panchayat with the sanction of the District Magistrate, may, from time to time, dismiss any chaukidar so appointed.]
