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 152 in Bihar Chaukidari Manual 152. In such districts the dafadar shall, as ordered, serve, or deliver to the chaukidars for service, all such processes as may be made over by the President to him.
