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State of Bihar - Section

Section 228 in Bihar Chaukidari Manual

228.

It is desirable that an inspection of the accounts and proceedings on each Union shall be made locally at least once a year by the District Magistrate, Sub-Divisional Officer, Chaukidari Deputy Magistrate, a Sub-Deputy Magistrate, Superintendent or Assistant or Deputy Superintendent of Police.The services of Honorary Magistrates and Rural Sub-Registrars should also be utilised for the purpose.