Section 482 in Karnataka Municipal Corporations Act, 1976
482. Institution of suits against municipal authority, officers and agents.
(1)No suit [x x x] [Omitted by Act 32 of 1986 w.e.f. 17.6.1986.] shall be instituted against the corporation or any municipal authority, corporation officer or servant, or any person acting under the direction of the same, in respect of any act done in pursuance or in execution, or intended execution of this Act or any rule, bye-law, regulation or order made under it 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 [sixty days] [Substituted by Act 32 of 1986 w.e.f. 17.6.1986.] after a notice has been delivered or left at the corporation office or at the place of abode of such officer, servant or person, stating the cause of action , the relief sought, 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.(1A)[ A suit to obtain an urgent or immediate relief against the corporation or any municipal authority, corporation officer or servant in respect of any act done or purporting to de done by such officer or servant in his official capacity, may be instituted with the leave of the court, without serving any notice as required by sub-section (1), but the court shall not grant relief in the suit, whether interim or otherwise except after giving to the corporation officer or servant, as the case may be, a reasonable opportunity of showing cause in respect of the relief prayed for in the suit:Provided that the court shall, if it is satisfied after hearing the parties that no urgent or immediate relief need be granted in the suit, return the plaint, for presentation to it after complying with the requirements of sub-section (1).] [Inserted by Act 32 of 1986 w.e.f. 17.6.1986.](2)Every such suit be shall commenced, within six months after the date on which the cause of action arose or in case of a continuing injury or damage during such continuance or within six months after the ceasing thereof.(3)[ x x x] [Omitted by Act 32 of 1986 w.e.f. 17.6.1986.](4)If any person to whom any notice is given under sub-section (1) tenders the amount to the plaintiff before the suit is instituted, and if the plaintiff, does not recover in any such action more than the amount so tendered he shall not recover any costs incurred after such tender and the defendant shall be entitled to costs as from the date of tender.(5)Where the defendant in any suit is the Commissioner, a corporation officer or servant, payment of the sum or any part of any sum payable by him in or in consequence of the suit, whether in respect of costs, charges, expenses, compensation for damages or otherwise may by made, with the sanction of the standing committee, from the corporation fund.
