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State of Bihar - Section

Section 4 in The Village Chaukidari Act, 1870

4. [ Power to define a village. [Substituted by Section 5 Bengal Act, 1 of 1892.]

- The District Magistrate may, from time to time, by an order in writing under his hand, declare any local area or group of dwellings, within the district of which he has charge, to be a village for the purpose of this Act.]