99. Suits against Gaon Sabha, Gaon Panchayat or Circle Panchayat or its officers.
(1)No suit or other legal proceeding shall be instituted against a Gaon Sabha or a Gaon Panchayat or a Circle Panchayat or against a member, panch officer or servant of the Gaon Panchayat or Circle Panchayat or against any person acting under its or his direction for anything done or purporting to have been done in any official capacity under this Act, until the expiration of two months next after notice, in writing has been, in the case of a Gaon Sabha or Gaon Panchayat or Circle Panchayat, delivered in or left at the office of the Gaon Panchayat or Circle Panchayat and in the case or a member, panch, officer or servant or any person acting under this direction or the direction of the Gaon Panchayat or Circle Panchayat, delivered to him or left at his office or place of abode, explicitly stating the cause of action, the nature of the relief sought, the amount of compensation, if any, 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.(2)No action such as is described in sub-section (1) shall be commenced otherwise than within six months next after the accrual of the cause of action.
