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State of Bihar - Section

Section 11 in Bihar Chaukidari Manual

11.

Upon receipt of the nomination of the other members of the panchayat, either under Rule 9 or 10, the District Magistrate, or the Sub-Divisional Officer, as the case may be, after such enquiry by a Magisterial Officer as he may deem necessary, shall appoint the nominee, if he considers him a fit and proper person.