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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(5) in Karnataka Command Areas Development Act, 1980

(5)In the case of an intended suit against any officer or servant of the State Government under sub-section (1), the person intending to sue shall be bound to give the officer or servant, as the case may be, at least one month's notice of the intended suit with sufficient description of the cause of action failing which such suit shall be dismissed.