(4)[ Notwithstanding anything contained in any other law for the time being in force no legal proceeding (whether civil or criminal) which may lawfully be brought against any member of the Rifles for any thing done or intended to be done under the powers conferred by or in pursuance of, any provision of this Act or the rules made thereunder, shall be commenced unless a notice in writing of such proceedings and of the cause thereof has been given to the defendant and his superior officer at least one month before the commencement of such proceeding.] [Substituted by the Tripura State Rifles (Amendment) Act, 1984. w.e.f. 27.7.1984.]
