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State of Bihar - Section

Section 1st in The Village Chaukidari Act, 1870

1st. - He shall give immediate information to the Officer In-charge of the Police-Station within the limits of which the village is situate of every unnatural, suspicious or sudden death which may occur, and of any offence specified in Schedule B, which may be committed within his village, and he shall further keep the police informed of all disputes which are likely to lead to any riot or serious affray;