Section 629 in The Orissa Municipal Corporation Act, 2003
629. Notice of action against Corporation.
(1)No suit or other legal proceeding shall be brought against any Corporator, the Mayor, the Commissioner, any officer or employee in respect of any act done or purporting to be done in execution or intended execution of this Act, or any rule, bye-law or order made thereunder, or in respect of any alleged neglect or default in the execution of this Act or any such rule, bye-law or order, until the expiration of two months next after giving notice in writing, stating the cause of action, the nature of the relief sought,the amount of compensation claimed, and name and place of residence of the intended plaintiff has been left at the office of the Corporation and, if the proceeding is intended to be brought against the Mayor, the Commissioner, the Corporator, officer or employee also delivered to him or left at his place of residence.(2)Every such proceeding may, unless it is a proceeding for the recovery of immovable property or for a declaration of title thereto, be commenced within six months after date on which the cause of action arises or, in case a continuing injury or damage, during such continuance or within six months after the ceasing thereof.(3)No suit or other legal proceedings shall be brought against the Mayor, Commissioner or any Corporator, officer or employee of a Corporation or any person acting under the direction of a Corporation, in respect of any act done in execution or intended execution of this Act, or any rule, bye-law or order made there under, or in respect of any alleged neglect or default in the execution of this Act, or any such rule, bye-law or order, if such act was done or such neglect or default was made, in good faith, but any such proceeding shall so far as it is maintainable in a Court, be brought against the Corporation except in the case of suits brought under Section 630.
