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 4th in The Village Chaukidari Act, 1870 4th. - He shall assist private persons in making such arrests as they may lawfully make, and shall report such arrest without delay to the Officer In-charge of the said Police-Station.
