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State of Bihar - Section

Section 168 in Bihar Chaukidari Manual

168.

An appeal from any order imposing a punishment passed by any officer other than the District Magistrate shall lie to the District Magistrate if lodged within 30 days from the date on which such order was communicated to the panchayat or chaukidar concerned. Subject to the provision of Section 64 of the Act, no appeal shall lie from any such order passed by the District Magistrate.