Section 108 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
108. Bar of suit in absence of notice.
(1)No suit shall be instituted against any [Panchayat or Gram Sabha] [Substituted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).] or any office-bearer, officer or servant thereof or any person acting under the direction of any of the authorities, mentioned in this Act for anything done or purporting to be done under this Act unless a notice under Section 80 of the Civil Procedure Code, 1908 (No. V of 1908) has been duly served.(2)Every such suit shall be dismissed unless it is instituted within six months from the date of the accrual of the alleged cause of action.(3)Nothing in this section shall be deemed to apply to any suit instituted under Section 38 of the Specified Relief Act, 1963 (No. 47 of 1963).
