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 64 in The Village Chaukidari Act, 1870 64. Control vested in Commissioner of Circuit. - The Commissioner of Circuit shall have a general controlling powers over all proceedings of panchayats [* * *] [Omitted by Bengal Act 1 of 1892.] and [District Magistrates] [Substituted by Bengal Act 1 of 1892.] under this Act.
