Section 326(1) in The U.P. Municipalities Act, 1916
(1)No suit shall be instituted against a [Municipality] [Substituted by U.P. Act No. 12 of 1994.], or against a member, officer or servant of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.], in respect of an act done or purporting to have been done in its or his official capacity, until the expiration of two months next after notice in writing has been in the case of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.], left at its office, and, in case a member, officer or servant, delivered to him or left at Iris office or place of abode, explicitly stating the cause of action, the nature of the relief sought, the amount of compensation claimed, and the name and place of abode of the intending plaintiff, and the plaint shall contain a statement that such notice has been so delivered or left.
