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] [Entire Act] State of Bihar - Section Section 144 in Bihar Chaukidari Manual 144. The dafadar shall periodically patrol the villages in the Union, both by night and day, and shall be held responsible that the chaukidars in the Union which he may reasonably be expected to have checked.
