Section 20 in The Western Orissa Development Council Act, 2000
20. Bar of suit without notice.
- No suit shall be instituted against the Council or any Committee or Chairman or any member, officer or employee thereof, or any person acting under direction of the Council or Chairman for anything done or purporting to be done in good faith under this Act, or the rules or regulations made thereunder, until expiry of two months notice in writing delivered or left at the Council's office, stating the cause of action, the name and place of abode of the intending plaintiff or petitioner and the relief which he claims.
