Section 110(a) in The Bihar Panchayat Raj Act, 2006
(a)When the value of the suit does not exceed ten thousand rupees, namely-(i)suits for money due on contracts;(ii)suits for the recovery of movable property or the value of such property;(iii)suits for the recovery of rent; and(iv)suits for compensation for wrongfully taking or injuring movable property, or for damaged property caused by cattle trespass;
