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State of Bihar - Section

Section 26 in Bihar Chaukidari Manual

26.

If no nomination by the panchayat is received by the District Magistrate or the Sub-Divisional Officer, as the case may be, within the time prescribed, the Superintendent of Police shall be informed, and shall be directed to appoint such person as he may see fit, and to inform the District Magistrate or the Sub-Divisional Officer, as the case may be, of the person appointed.