(1)No suit shall be commenced against to Board or any person for anything done or purporting to have been done in pursuance of this Act or the rules, regulations or bye-laws made thereunder-(a)until the expiration of one month after notice in writing has been given to the Board or to such person stating explicitly the cause of action, the nature of relief sought, the amount of the compensation, if any, claimed and the name and address of the intending plaintiff and unless the plaint contains a statement that such notice has been so given; and(b)after the expiration of six months from the date on which the cause of action for such suit arose.
