Section 36O in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
36O. Bar of suits in absence of notice.
- No person shall bring any suit against the Board or against any officer or employee of the Board or any person acting under the orders of the Board for anything done or purporting to have been done in pursuance of this Act without giving to the Board, officer, employee or person two months' previous notice in writing of the intended suit and of the cause thereof, or after the expiry of a period of six months from the date of the act complained of.
