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[Cites 0, Cited by 9] [Section 96] [Entire Act]

NCT Delhi - Subsection

Section 96(1) in The Delhi Water Board Act, 1998

(1)No suit shall be instituted against the Board until the expiration of two months after notice in writing has been left at the Board's office and unless such notice states explicitly the cause of action, the nature of the relief sought, amount of compensation claimed and the name and place of residence of the intending plaintiff and unless the plaint contains a statement that such notice has been so left or delivered.