44. [ Panchayat to pay or remit quarterly amount for payment of chaukidars, etc. [Inserted by Bengal Act 1 of 1886.]
- Within thirty days after the end of each quarter, every panchayat shall pay or remit to such officer or person [as the [State] Government may prescribe or direct] under the last foregoing Section a sum equal to the pay of the chaukidar for the quarter, or any smaller amount which may stand to the credit of the chaukidari fund of the village.]
