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State of Jammu-Kashmir - Section

Section 3 in The Jammu and Kashmir Chowkidari Act, 1956

3. Deputy Commissioner to determine number of Chowkidars.

- The Deputy Commissioner shall determine the number of Chowkidars to be maintained in a town or village or a group of towns or villages in the prescribed manner :Provided that the existing number of Chowkidars shall be treated as if it were determined under this section.