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Union of India - Section

Section 21 in Criminal Tribes Act, 1871

21. Duties of Village-Heaclmeu, Village-Watchmen, &c.

- It shall be the duty of every Village-Headman and Village-Watchman in a village in which any persons belonging to a tribe, class or gang which has been declared criminal reside, and of every owner or occupier of land on which any such persons reside, to give the earliest information in his power at the nearest police station of
(1)the failure of any such person to appear and give information, as directed in section eight;
(2)the departure of any such person from such Tillage or from such land (as the case may be).And it shall be the duty of every Village-Headman and Village-Watchman in a village, and of every owner or occupier of land, to give the earliest information in his power at the nearest police station of the arrival at such village or on such land (as the case may be) of any persons who may reasonably be suspected of belonging to any such tribe, class or gang.