Section 50 in State Land Acquisition Act, 1990 (1934 A.D.)
50. Notice in case of suits for anything done in pursuance of this Act.
- No suit or other proceeding shall be commenced or prosecuted against any person for anything done in pursuance of this Act without giving to such person two months' previous notice in writing of the intended proceeding and of the cause thereof, nor after tender of sufficient amends.
