108. Suits against Panchayat or its officers.- (1) No suit or legal proceedings shall be instituted against any officer or servant of a Gram Panchayat, a 1[*] 2[* *] or an Adalti Panchayat or any person acting under their direction for anything done in good faith under this Act, until the expiration of two months next after a notice in writing, stating the cause of action, the name and place of abode of the intending plaintiff and the relief which he claims, has been in the case of any aforesaid body delivered or left at its office, and in the case of any individual as aforesaid delivered to him, at his office or usual place of abode; and the plaint shall contain a statement that such notice has been so delivered.
(2)Limitation of such suits.- Every such suit shall be dismissed unless it is instituted within six months from the date of the accrual of the alleged cause of action.
