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State of Bihar - Section

Section 152A in Bihar Chaukidari Manual

152A.

The duties of dafadars with regard to village boundary marks are as follows:-
(a)On receipt of orders from the Magistrate, to arrange for the demarcation by chaukidars of the true junctions of villages within their Unions, and to make weekly verbal reports of the progress of demarcation to the panchayat, who will submit reports to the Magistrate.
(b)On receipt of order from the Magistrate, to serve under the supervision of the panchayat general proclamations under the Survey Act, for the demarcation of boundaries.
(c)To report immediately at the thana, information received from chaukidars or otherwise of the disappearance or damage of boundary marks.
(d)On the completion of the settlement of a district to be present when the Collectorate Officer visits the Unions, and to take over from him the boundary marks of their Unions as recorded in the Union map of marks, which will then be entrusted to them.
(e)Thereafter, to certify at the thana at each pay parade day either that no boundary marks in their charge are missing or that the missing or damaged marks have been duly reported at the thana.
Duties of Chaukidars