Section 1 in The Bengal Village Chaukidari Act, 1871
1. Act not to apply till chaukidar appointed.
- Nothing in the said Act, shall be held to repeal the provisions of Section 21 [Regulation 20 of 1817] [The Bengal Police Regulation, 1817.] in any village or Union until a chaukidar shall have been appointed therein under the provisions of the said Act.
