Section 149(1) in New Town, Kolkata Development Authority Act, 2007
(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.
