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 1] [Entire Act] State of Bihar - Section Section 67 in Bihar Chaukidari Manual 67. The Panchayat as a body are bound to hear and decide any objection to the assessment list made within one month after the publication of the list. A note shall be kept of such final orders as are passed in the minute book of the panchayat.
