Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 145 in Bihar Chaukidari Manual 145. There should be a real responsibility of the dafadar, and he should be expected to explain any negligence of duty on the part of the chaukidars in the Union which he may reasonably be expected to have checked.
