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] [Section 47B] [Entire Act] State of Bihar - Subsection Section 47B(e) in Bihar Chaukidari Manual (e)To report to the thana all classes of injury and removal of boundary marks which come to their notice, mentioning whether there are reasons for thinking that the damage has been wilful.
