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State of Bihar - Section

Section 120 in The Bihar Panchayat Raj Act, 2006

120. Limitation of suits.

- No suit shall be entertained by a bench of the Gram Katchahry after the expiration of three years from the date when the right to sue first accrued:Provided that the period of limitation for suits specified in the first column of the Table when instituted before a bench of the Gram Katchahry shall be the period specified in the corresponding entry of the second column thereof.