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State of Bihar - Section

Section 84 in Bihar Chaukidari Manual

84.

If a panchayat habitually defaults in the payment of its chaukidars the members are presumably unfit for the position, and should be replaced.Or the District Magistrate or Sub-Divisional Officer, as the case may be, might appoint a Tahsildar in the Union for a period not exceeding one year, thus temporarily superseding the panchayat in the matter of collection.