Section 109(1) in Rajasthan Panchayati Raj Act, 1994
(1)No suit or other civil proceedings against a Panchayati Raj Institution or against any member, officer or servant thereof or against any persons acting under the direction of a Panchayati Raj Institution or any member, officer or servant thereof for anything done or purporting to be done under this Act in its or his official capacity(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(b)shall be instituted, unless it is a suit for the recovery of immovable property or for a declaration title thereto, otherwise than within six months after transfer next the accrual of the alleged cause of action.
