Section 249(1)(a) in Kerala Panchayat Raj Act, 1994

[Cites 0, Cited by 6] [Section 249(1)] [Section 249] [Entire Act]

State of Kerala - Subsection

Section 249(1)(a) in Kerala Panchayat Raj Act, 1994

(a)shall be instituted until the expiration of one month after notice in writing, stating the cause of action, the name and place of abode of the intending plaintiff and the nature of the relief which he claims, has been, in the case of a Panchayat delivered or left at the office of the Panchayat and in the case of a member, employee or person as aforesaid delivered to him or left at his office or at his usual place of abode and the plaint shall in each such case contain a statement that such notice has been so delivered or left; or

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State of Kerala - Subsection

Section 249(1)(a) in Kerala Panchayat Raj Act, 1994