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State of Bihar - Section

Section 57 in Bihar Chaukidari Manual

57.

After framing their budget of requirements (vide Rule 53), and two clear months before the first day of the year current in the village, the panchayat shall proceed to assess the tax. The assessment should be made by the panchayat as a body, and not by one member only. It should be made publicly and after notice, so that the villagers may have the opportunity of attending and being heard.