Section 46(2) in The Hyderabad Court of Wards Act, 1350 F
(2)The written notice referred to in sub-section (1) shall state the name and place of abode of the plaintiff, the relief which he claims, and the cause of action; and the plaint shall contain a statement that such notice has been delivered.No notice shall be required in respect of a suit the period of limitation for which will expire within three months from the date of notification under section 14.
