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[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

State of Bihar - Subsection

Section 118(1)(a) in The Bihar Panchayat Raj Act, 2006

(a)transfer the case and order it to be heard by another bench of the Gram Katchahry within the local limits of the jurisdiction of the Panchayat or within the local limits of the jurisdiction of the Panchayat Samiti area; or