Section 46 in Jharkhand Agricultural Produce Markets Act, 2000
46. Bar of suits in absence of notice.
- [(1) No suit or other legal proceeding shall be instituted against any Market Committee or the Board or any member officer or servant thereof or any person acting under the direction of any such Market Committee, Board, member, officer or servant for anything done, or purporting to be done in good faith as such member, officer or servant or person under this Act, until the expiration of two months after service of notice in writing stating the cause of action, the name, place of abode of the intending plaintiff and the relief which he claims has been, in the case of Market Committee or the Board delivered or left at its office, and in the case of such member, officer, servant or person aforesaid delivered to him or left at his office or usual place of abode, and the plaint shall contain a statement that such notice has been so delivered or left:Provided that nothing in the section shall be applicable to any suit or other legal proceeding by the Jharkhand Government, the Chairman, the Market Committee, or the Board against any member, officer, servant or other person.] [Substituted by Act 60 of 1982.](2)Every such suit shall be dismissed, unless it is instituted within six months from the date of the accrual of the cause of action.(3)[x x x x] [Omitted by Act 60 of 1982.]
