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State of Bihar - Section

Section 11 in Bihar Police Act, 2007

11. Authority of District Superintendent of Police over Rural Police.

- It will be lawful for the Government to declare that for the purpose of the police, any such authority or any rural watchman or other rural police, being exercised or may be exercised by the District Magistrate, shall be exercised by the District Superintendent of Police subject to the general control of the District Magistrate.