Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 150 in Bihar Chaukidari Manual 150. If any chaukidar is unable by sickness or other unavoidable reason to perform his round duties, the dafadar shall inform the panchayat, and shall see that a substitute is appointed.
