Section 46 in The Hyderabad Court of Wards Act, 1350 F
46. Suit not to be instituted without written notice to [Collector] [Substituted by A.O., 1956.].
(1)No suit relating to the person or property of any ward, shall be instituted in any Civil Court unless the plaintiff has given notice in writing of his intention to the [Collector] [Substituted by A.O., 1956.] or to the person appointed under sub-section (2) of section 14 and until the expiration of two months after such notice is given.(2)The written notice referred to in sub-section (1) shall state the name and place of abode of the plaintiff, the relief which he claims, and the cause of action; and the plaint shall contain a statement that such notice has been delivered.No notice shall be required in respect of a suit the period of limitation for which will expire within three months from the date of notification under section 14.
