Section 108(1) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(1)No suit shall be instituted against any Panchayat or any office-bearer, officer or servant thereof or any person acting under the direction of any of the authorities, mentioned in this Act for anything done or purporting to be done under this Act unless a notice under Section 80 of the Civil Procedure Code, 1908 (No. V of 1908) has been duly served.
