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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Karnataka - Subsection

Section 69(4) in Karnataka Irrigation Act, 1965

(4)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, one month's notice at least of the intended suit with sufficient description of the cause of action, failing which such suit shall be dismissed.