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State of Bihar - Section

Section 48 in The Village Chaukidari Act, 1870

48. Chaukidari chakaran lands to be transferred to zamindars.

- All chaukidari chakaran lands before the passing of this Act, assigned for the benefit of any village in which a panchayat shall be appointed shall be transferred in manner and subject as hereinafter mentioned to the zamindar of the estate or tenure within which may be situate such lands.