Section 15 in The Chota Nagpur Rural Police Act, 1914
15. [ Decision of objections to list, of defaulters. [Sections 3 to 22 are repealed in unions in which the provisions of Part III of the Bihar and Orissa Village Administration Act, 1922 are in force vide B. & O. Act 3 of 1922 are in force vide B. & O. Act 3 of 1922, section 2[2] and Schedule II.]
- If any person whose name has been included in a list of defaulters prepared under Section 14, disputes his liability to pay the amount mentioned in such list, or any portion thereof, he may apply to the Deputy Commissioner, either orally or in writing, stating the grounds of his objection; and the Deputy Commissioner, shall examine his objection and pass such order thereon as he may think proper.]
