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State of Bihar - Section

Section 13 in The Village Chaukidari Act, 1870

13. [ Salaries to be provided by assessment. [Substituted by Bengal Act 1 of 1886.]

- The panchayat shall impose an assessment yearly in each village equal to the amount required for the pay and equipment of the chaukidars, together with fifteen percent, above such amount, in order to provide for payment of the expenses of collection and losses from the non-realization of the rate from defaulters.]