(1)No suit shall be instituted against any [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] or against any member of a Board, or against any officer or servant of a [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], in respect of any act done, or purporting to have been done, in pursuance of this Act or of any rule or bye-law made thereunder, until the expiration of two months after notice in writing has been left at the office of the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], and, in the case of such member, officer or servant, unless notice in writing has also been delivered to him or left at his office or place of abode, and unless such notice states explicitly the cause of action, the nature of the relief sought, the amount of compensation claimed, and the name and place of abode of the intending plaintiff, and unless the plaint contains a statement that such notice has been so delivered or left.
