Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 209 in Bihar Chaukidari Manual

209.

The collecting members of each Union shall pay this amount in quarterly instalments for each dafadar and chaukidar, to the Sub-Inspector In-charge of the thana concerned, in the presence of the Officer deputed to supervise the payment of the chaukidar's salaries. The amount must be recovered in full in respect of every dafadar and chaukidar without exception.