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] [Section 47B] [Entire Act] State of Bihar - Subsection Section 47B(a) in Bihar Chaukidari Manual (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.
