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State of Bihar - Section

Section 47B in Bihar Chaukidari Manual

47B.

The duties of the panchayats with regard to the village boundary marks are as follows:-
(a)At the time of the demarcation of village points, to receive the reports of the dafadars and to embody them in weekly written reports to the Magistrate on the progress of demarcation.
(b)To supervise the service by the dafadars of proclamations under the Survey Act, for the demarcation of boundaries.
(c)To inspect once a year each of the village boundary marks in the Union and to record the date of the inspection in the Union map of marks which is kept by the dafadar.
(d)To protect the boundary marks from injury and removal.
(e)To report to the thana all classes of injury and removal of boundary marks which come to their notice, mentioning whether there are reasons for thinking that the damage has been wilful.
B - Assessment