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 91 in Bihar Chaukidari Manual 91. Tahsildars may exercise all the legal powers of collection vested in the panchayat (Section 46A), and they shall pay direct to the collecting member of the panchayat the tax realised by them, and shall take his receipt.
