Section 2 in The Bengal Village Chaukidari Act, 1871
2. Panchayat in certain cases to make assessment within one month.
- Whenever a panchayat shall have been appointed in any village, the Magistrate may direct that such panchayat shall, within one month after their appointment, make an assessment for the residue of the year according to the year current in the village upon the persons liable to the payment of the chaukidari rate in such village and shall enter the same in a list containing the particulars required to be set forth in the list mentioned in Section 16 of the said Act.Such list shall, on its completion, be forthwith published in some conspicuous part of the said village.
