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State of Bihar - Section

Section 7 in The Village Chaukidari Act, 1870

7. Qualification of members of panchayat.

- No person shall be appointed to be a member of a panchayat under this Act, unless he be a resident in such village of the proprietor or holder of land therein or his local agent:Provided that such proprietor or local agent shall not be so appointed unless he be resident within one mile from some part of such village.