Section 181 in The Maharashtra Village Panchayats Act, 1959
181. Bar of action against [Zilla Parishad Standing Committee or Panchayat Samiti] [These words were substituted for the words 'Panchayat Mandal' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] etc. and previous notice before institution.
(1)No suit shall be commenced against any [Zilla Parishad, Standing Committee or Panchayat Samiti] [These words were substituted for the words 'Panchayat Mandal' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] or against any officer or servant of a [Zilla Parishad, Standing Committee or Panchayat Samiti] [These words were substituted for the words 'Panchayat Mandal' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] of any person, acting under the orders of a [Zilla Parishad, Standing Committee or Panchayat Samiti] [These words were substituted for the words 'Panchayat Mandal' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] for any thing done or purporting to have been done in pursuance of this Act, without giving to such [Zilla Parishad, Standing Committee or Panchayat Samiti] [These words were substituted for the words 'Panchayat Mandal' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] officer, servant or person, one month's previous notice in writing of the intended suit and of the cause thereof not after three months from the date of the act complained of.(2)In the case of any such suit for damages, if tender or sufficient amounts shall have been made before the action was brought, the plaintiff shall not recover more than the amount so tendered, and shall pay all cost incurred by the defendant after such tender.
