(2)[***] [[Omitted by the West Bengal Act 30 of 1994, s. 27, w.e.f. 13 7.1994, which were as under :'(2) Every such suit shall be commenced within four months next after the accrual of the cause of action, and the plaint therein shall contain a statement that a notice has been delivered or left as required by sub-section (1).'.]]
