Section 94(4) in The Goa, Daman and Diu Irrigation Act, 1973
(4)In the case of an intended suit against any officer or servant of the Government under sub-section (1), or the Government under sub-section (3) the person intending to sue shall be bound to give the officer or servant or Government as the case may be, at least one month's notice of the intended suit with sufficient description of the cause of action, failing which such suit shall be dismissed.
