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] [Entire Act] State of Bihar - Section Section 97 in Bihar Chaukidari Manual 97. Tahsildars shall be remunerated at the rate to be fixed by the District Magistrate personally for the whole district, with the sanction of the Commissioner. (Section 40-B)
