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State of Bihar - Section

Section 18 in Bihar Chaukidari Manual

18.

All communications between the District Magistrate and the panchayats shall be direct, and not through the Police, but information of all fresh appointments of members of the panchayat shall be separately communicated by the District Magistrate or Sub-Divisional Officer, as the the case may be to the Superintendent of Police in Order that the thana records may be maintained.