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State of Bihar - Section

Section 27 in The Village Chaukidari Act, 1870

27. Power to distrain for rates.

- The collecting member of the panchayat shall thereupon issue a writing in the form in Schedule A, signed by him authorizing the chaukidar or such other person as may be therein named, to levy, by the distraint and sale of a sufficient portion of the moveable property of such defaulters, the amount of their respective arrears, together with sums equal to such arrears respectively by way of penalty.