Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 33 in The Village Chaukidari Act, 1870 33. Distress not to be levied after a year. - No arrear of any rate payable under this Act, shall be recovered by distress after the expiration of one year from the day on which the same shall have become due.
