Section 691(1) in The Orissa Municipal Corporation Act, 2003
(1)No suit shall be instituted against the Corporation or the Commissioner or a Deputy Commissioner or any officer or employee appointed under this Act, in respect of any act which is in good faith done or intended to be done in pursuance of this Act or in respect of any alleged neglect or default in the execution there of under this Act, or any rules, bye-laws or regulations made thereunder -(a)until expiration of one month after notice in writing has been served upon, -(i)in case of Corporation, left at Corporation office; and(ii)in case of the Commissioner or the Deputy Commissioner or any other officers or employees, delivered to any of such officer or left at his office or place of abode, stating with reasonable particulars about the cause of action and the name and place of abode of the intending plaintiff or his attorney or agent, if any, for the purpose of such suit; or(b)until expiration of a period of six months from the date of accrual of actual cause of action.
