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 106 in Bihar Chaukidari Manual 106. In districts in which the system is in force of the service of processes through panchayats (vide Rule 139) dafadars shall be paid a remuneration as may be fixed in each instance under the Orders of Government.
