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 Jharkhand - Section Section 102 in Bihar Chaukidari Manual 102. The payment of chaukidars shall be supervised by some gazetted officer, or Honorary Magistrate, or Sub-Registrar, or Circle Inspector of Police to be deputed under the order of the District Magistrate or Sub-Divisional Officer as the case may be.
