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

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

State of Bihar - Subsection

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

(b)quash any proceeding of the bench at any stage or cancel any order or decree passed by such bench and either remand the suit or case to the same bench for retrial or direct the complainant or plaintiff, as the case may be, to institute the case or suit afresh to any other bench of the Gram Katchahry within the local limits of the Panchayat Samiti area:

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State of Bihar - Subsection

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