Section 319 in The Chhattisgarh Municipalities Act, 1961
319. Par of suit in absence of notice.
(1)No suit shall be instituted against any Council or any Councillor, officer or servant thereof or any person acting under the direction of any such Council, Councillor, officer or servant for anything done or purporting to be done under this Act until the expiration of two months next after a notice, in writing, stating the cause of action, the name and place of abode of the intending plaintiff and the relief which he claims, has been, in the case of a Council, delivered or left at its office, and, in the case of any such member, officer, servant or person as aforesaid, delivered to him or usual place of abode; and the plaint shall contain a statement that such notice has been so delivered or left.(2)Every such suit shall be dismissed unless it is instituted within eight months from the date of the accrual of the alleged cause of action.(3)Nothing in this section shall be deemed to apply to any suit instituted under Section 54 of the [Specific Relief Act, 1877 (1 of 1877).] [Now Specific Relief Act, 1963.]
