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State of Bihar - Section

Section 1 in Bihar Chaukidari Manual

1.

Under the provisions of Section 4 of Bengal Act, VI of 1870 the District Magistrate may, from time to time, by an order, in writing, declare any local area or group of dwellings within his jurisdiction to be a 'village" for the purposes of the Act.In the present Manual such "villages" are referred to as Unions.