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State of Jharkhand - Section

Section 23 in The Chota Nagpur Rural Police Act, 1914

23. List of proprietors and tenure holders liable for maintenance of road-patrols and fixing of number and salary of patrols.

- The Deputy Commissioner hold their estates and tenures subject to a conditions expressed or implied of protecting lines of roads of passes, and shall fix the number of road-patrols to be kept up for such roads of passes, and salary to be paid monthly to each road-patrol:Provided that such salary shall in no case be less than three or more than five rupees per mensem.