Section 32 in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
32. Bar of suit in absence of notice
.- (1) No suit shall be instituted against any market committee, its Chairman, Vice-Chairman or any other member, any officer or employee, or any person acting under the direction of any such market committee, Chairman, Vice-Chairman, or any other member, officer or employee, for anything done or purported to be done, in good faith as such member, Chairman, Vice-Chairman, officer, employee or person under this Act, until the expiration of two months next after 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 a market committee, delivered or left at its office and in the case of the Chairman, Vice-Chairman or other member, officer, employee or person as aforesaid, delivered to him or left at his office or usual place of abode, and the plaint shall contain a statement that such notice has been so delivered or left.(2)Every such suit shall be dismissed unless it is instituted within six months from the date of accrual of the cause of action.(3)Nothing in this section shall be deemed to apply to any suit instituted under section 38 of the Specific Relief Act, 1963 (47 of 1963).
