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 10 in The Village Chaukidari Act, 1870 10. Power to remove members. - It shall be lawful for the [District Magistrate] [Substituted by Bengal Act 1 of 1892.] by an order in writing signed by him, to remove or discharge any member of a panchayat.
