Section 95(2) in Guwahati Metropolitan Development Authority Act, 1985
(2)No suit, prosecution or other proceedings shall lie against any Officer or servant of the Authority or any Government Officer or servant employed for the purpose of this Act for anything done under this Act.(a)unless the previous sanction of the Authority of the State Government as the case may be, had been obtained; and(b)until the expiry of two months after notice in writing has been given to the person to be sued, clearly stating the cause of action, and the nature of relief sough, etc.
