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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(2) in The Chota Nagpur Rural Police Act, 1914

(2)The list prepared under sub-section (1) for a village shall, when sanctioned by the Deputy Commissioner, be published at some conspicuous place within village, and shall remain in force until altered by the Deputy Commissioner.]