(1)Subject to the provisions of section 232, no suit or other legal proceeding shall be brought against any Village Panchayat or its President or Executive Authority or any Panchayat Union Council or its Chairman or the Commissioner or the District Panchayat or its Chairman or the [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).] or any member, officer or servant thereof or against any person acting under the direction of such Village Panchayat, President, Panchayat Union Council or its Chairman, District Panchayat or its Chairman, Executive Authority, Commissioner, [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).], member, officer or servant, in respect of any act done or purporting to be done under this Act or in respect of any alleged neglect or default in the execution of this Act or any rule, bye-law, regulation or order made under it until the expiration of two months next after notice in writing, stating the cause of action, the nature of the relief sought, the amount of compensation claimed and the name and place of residence of the intended plaintiff has been left at the office of the Village Panchayat or Panchayat Union Council and if the proceeding is intended to be brought against any such President, Executive Authority, Chairman, Commissioner, Chairman or District Panchayat, [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).], member, officer, servant or person, also delivered to him or left at his place of residence.
