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State of Bihar - Section

Section 126 in Bihar Chaukidari Manual

126.

A record of all attachment warrants issued shall be kept in the Office of the District Magistrate or Sub-Divisional Officer, as the case may be in the Form Register VII. Every item entered in Register VII shall be initialled by the Sub-Divisional or Chaukidari Officer who shall examine the register every month to make sure that realisation is proceeding without undue delay.E - Special Duties of Panchayats in Certain Districts.