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 31 in The Village Chaukidari Act, 1870 31. Custody of property distrained. - Any property distrained under the provisions of Section 28 shall remain in the custody of the chaukidar, or of some other person whom the panchayat may appoint in that behalf.
