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State of Bihar - Section

Section 121 in The Bihar Panchayat Raj Act, 2006

121. Res judicata and pending suits.

- No bench of the Gram Katchahry shall try any suit in which the matter directly and substantially in dispute has been heard and decided by a Court of competent jurisdiction in a former suit between the same parties or between parties under whom they or any of them claim, or is pending for decision in the same Court or in any other Court in a previously instituted suit between the same parties or between parties under whom they or any of them claim.