Section 11 in The Chota Nagpur Rural Police Act, 1914
11. [ Dues when payable. [Sections 3 to 22 are repealed in unions in which the provisions of Part III of the Bihar and Orissa Village Administration Act, 1922 are in force vide B. & O. Act 3 of 1922, section 2[2] and Schedule II.]
- Every sum due under Section 5, and every assessment made under Section 6, shall be payable on the first day of January in each year.]
