Section 60(2) in Assam Town and Country Planning Act, 1959
(2)No suit, prosecution or other proceedings shall lie against any officer or servant of the authority or any Government Officer or servant employed for the purposes of this Act for anything done under this Act,-(a)unless the previous sanction of the State Government has been obtained; and(b)until the expiration of two months after notice in writing has been given to the person to be used, clearly stating the cause of action, and the nature of relief sought, etc.
