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State of Bihar - Section

Section 46 in The Village Chaukidari Act, 1870

46. Reimbursement of amount of member of panchayat by whom salary is paid

- Any member of a panchayat, from or by whom any sum shall have been levied or paid under the provisions of the Section last preceding, shall be reimbursed the amount so levied from or paid by him from any surplus of the village chaukidari fund which may remain at the end of the year in which such sum shall have been so levied or paid.