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State of Jharkhand - Section

Section 36 in The Chota Nagpur Rural Police Act, 1914

36. Saving of liability of proprietor or tenure-holder to report crimes.

-Nothing contained in this Act shall diminish or in an way affect any liability, duty or obligation of any proprietor or tenure-holder under any law for the time being in force, to report crimes or offences occurring within his estate or tenure.