Section 103(1) in The Bihar Municipal Election Rules, 2007
(1)An Election Petition by a candidate or elector, calling in question any election shall be presented, in case of election of Councillors or Chief Councillor or Deputy Chief Councillor in the Nagar Panchayat, before the Munsif and in case of election of Councillors, Chief Councillor or Deputy Chief Councillor in the Municipal Council/Municipal Corporation, before the sub-judge, under whose jurisdiction the ward or the Municipality, as the case may be, is situated.
