- No action shall be brought against the [District Magistrate] [Substituted by Bengal Act 1 of 1892.] nor against any panchayat, nor against any member thereof, nor against any of his or their officers, nor against any person acting under his or their direction, for anything done or professing or purporting to be done under this Act, until the expiration of one month next after notice in writing shall have been delivered or left at the office of the [District Magistrate] [Substituted by Bengal Act 1 of 1892.] and at the place of abode of such person, explicitly stating the cause of action, and the name and place of abode of the intended plaintiff; and, unless such notice be proved, the Court shall find for the defendant; and every such action shall be commenced within three months next after the accrual of the cause of action and not afterwards; and, if any person to whom any such notice of action is given shall before action brought tender sufficient amends to the plaintiff such plaintiff shall not recover.
