Section 109(1)(a) in Rajasthan Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 109(1)] [Section 109] [Entire Act]

State of Rajasthan - Subsection

Section 109(1)(a) in Rajasthan Panchayati Raj Act, 1994

(a)shall be instituted until the expiration of two months, after notice in writing, stating the cause of action the name and place of abode of the intending plaintiff and the nature of the relief which he claims, has been delivered or left at its office or, in the case of a member, officer, servant or person as aforesaid, delivered to him or left at the office or at his usual place of abode, and the plaint shall in each such case contain a statement that such notice has been so delivered or left, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 109(1)(a) in Rajasthan Panchayati Raj Act, 1994