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] [Section 4] [Entire Act] State of Jharkhand - Subsection Section 4(b) in The Chota Nagpur Rural Police Act, 1914 (b)in determining such salaries the Deputy Commissioner shall take into consideration the village of the chakran lands (if any) held by a village-policeman.]
