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State of Gujarat - Section

Section 8 in The Bombay Village Police Act, 1867

8. Precautions against robbery, etc.

- The Police-patel shall dispose of the village-establishment so as to afford the utmost possible security against robbery, breach of the peace and acts injurious to the public and to the village-community, and shall report to [the Executive Magistrate] [These words were substituted for the words 'the Magistrate' by Bombay 23 of 1951, section 2, Schedule-Part III.] to whose jurisdiction he is immediately subordinate all instances of misconduct or neglect committed by any members of the said establishment.