Section 118(2) in The Bihar Panchayat Raj Act, 2006
(2)Where order has been passed by a Munsif or Chief Judicial Magistrate/ Additional Chief Judicial Magistrate/Sub-Divisional Judicial Magistrate, as the case may be, under sub-section (1) in respect of any suit or case, as the case may be, the complainant or plaintiff may institute the case or suit afresh before a court of competent jurisdiction.
