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State of Bihar - Section
Section 122 in The Bihar Panchayat Raj Act, 2006
122. Power of District Judge to inspect proceedings and records.
- The District Judge, or any other Judicial Officer especially authorised by him, shall have power at all reasonable time to inspect the proceedings and records of a Gram Katchahry or benches thereof.Table(See Section 120)Period of limitation for certain suits| Description of suit | Period of limitation | Time from which period begins to run. | |
| 1. | For the wages of a household servant, artisan or labourer. | One year | When the wages accrued are due. |
| 2. | For the price of food or drink supplied by a keeper of ahostel, tavern or lodging house. | One year | When the food or drink was delivered. |
| 3. | For the rent of lodging. | One year | When the rent became payable. |
| 4. | For money due on contract. | Three years | When the money became due to the plaintiff. |
| 5. | For the recovery of the movable property or the value thereof. | One year | When the plaintiffs became entitled to the delivery of themovable property. |
| 6. | For compensation for wrongfully taking or injuring a movableproperty. | One year | When the movable property was wrongfully taken or when injurywas done to it. |
| 7. | For damages caused by cattle trespass. | Six months | When the damage was caused by the cattle trespass. |