Section 107 in The Gujarat Maritime Board Act, 1981
107. Limitation of proceedings in respect of things done under Act.
- No suit or other proceeding shall be commenced against the Board or any [member or officer] [These words were substituted for the word 'member' by Gujarat 3 of 1996, Section 15 (w.r.e.f. 08-09-1995).] or employee for anything done, or purporting to have been done in pursuance of this Act until the expiration of one month after notice in writing has been given to the Board or him stating the cause of action, or after six months after the accrual of the cause of action.
