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State of Bihar - Section

Section 4 in The Bengal Kanungos Regulation, 1816

4. Office of Kanungo not hereditary.

- The office of Kanungo is declared not to be hereditary but; in all parganas in which persons may be found who formerly discharge the duties of Kanungo, the officers to be appointed under the Regulation shall, as far as practiable, be selected from them; and in supplying future vacancies the Collectors [or other persons responsible for making the appointments] [Inserted by A.O.] shall make it a Rule, in all practicable cases, to select from the families of the Kanungos such persons as from character, education and acquirements shall be best qualified to perform the duty.