67. Village watch where panchayat not appointed, not affected.
- Nothing in this Act, contained, save the provisions of Sections 58, 59, 60 and 61 shall affect any lands before the passing of this Act, assigned for the maintenance in any village in which a panchayat may not be appointed, of an officer to keep watch in such village and to report crime to the police and every such officer in such village shall be bound to perform the same duties and shall have the same right unto such lands, and may be removed and a successor to him appointed, as if this Act, had not been passed.
