Section 253(2) in The Gujarat Municipalities Act, 1963
(2)at the trial of any such suit,-(a)the plaintiff shall not be permitted to adduce evidence relating to any cause of action save such as is set forth in the notice delivered or left by him as aforesaid;(b)if the suit before damages and if tender of sufficient amends shall have been made before the action was brought the plaintiff shall not recover more than the amount so tendered and shall pay all costs incurred by the defendant after such tender.
