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State of Bihar - Section

Section 167 in Bihar Chaukidari Manual

167.

Under Section 3A, of the Act, the District Magistrate, with the previous sanction of the Commissioner, and by an order in writing, may delegate his powers of punishment of chaukidars, and he shall ordinarily so delegate them concurrently to the Superintendent of Police throughout the district and to Sub-Divisional Officers within their respective sub-divisions.