Section 149 in New Town, Kolkata Development Authority Act, 2007
149. Notice, limitation and tender of relief in suits against the Development Authority.
(1)No suit shall be instituted in any court having jurisdiction against the Development Authority' or any officer or other employee of the Development Authority or any person acting under the direction of the Development Authority in respect of any act done or purporting to be done under this Act or the rules or the regulations made there.under until after the expiration of one month next after a notice in writing has been delivered or left at the office of such authority or at the office or the residence of such officer or other employee or person stating-(a)the cause of action,(b)the name and residence, of the intending plaintiff, and(c)the relief which such plaintiff claims.(2)If the Development Authority at the office of which, or the officer or the other employee of the Development Authority or the person acting under the direction of the Development Authority at the office of the residence of whom, a notice has been delivered or left tinder Sub-section (1), satisfies the court having Jurisdiction that the relief claimed was tendered to the plaintiff before the institution of the suit, the suit shall be dismissed.(3)Nothing in the foregoing provisions of this section shall apply to any suit instituted under section 38 of the Specific Relief Act, 1963, (47 of 1963).
