Section 629(1) in The Orissa Municipal Corporation Act, 2003
(1)No suit or other legal proceeding shall be brought against any Corporator, the Mayor, the Commissioner, any officer or employee in respect of any act done or purporting to be done in execution or intended execution of this Act, or any rule, bye-law or order made thereunder, or in respect of any alleged neglect or default in the execution of this Act or any such rule, bye-law or order, until the expiration of two months next after giving notice in writing, stating the cause of action, the nature of the relief sought,the amount of compensation claimed, and name and place of residence of the intended plaintiff has been left at the office of the Corporation and, if the proceeding is intended to be brought against the Mayor, the Commissioner, the Corporator, officer or employee also delivered to him or left at his place of residence.
