Section 49(1) in The Karnataka Tank Conservation and Development Authority Act, 2014
(1)No suit or other proceedings shall be commenced against the Authority, Chairperson or any member of the Authority for anything done or purporting to have been done in pursuance of this Act or the rules or regulation made there under without giving three month's notice in writing of the intended suit or other proceedings and of the cause thereof but not after six months from the accrual of the cause of such suit or other proceedings or not after tender of sufficient amends.
