Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 92(1)] [Section 92] [Entire Act]

State of Kerala - Subsection

Section 92(1)(a) in Kerala District Administration Act, 1979

(a)shall be instituted until it expiration of one month after notice the writing, stating the cause of action, the name and place or abode of the intending plaintiff and the nature of the relief which he claim, has been, in the case of a district council delivered or left at the office of the district council any 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