Section 14 in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999
14. Notice of suit against Corporation.
(1)No suit shall be instituted against the Corporation or any Director thereof or any of its officers or other employees or any person acting under direction of the Corporation or any Director, or any officer or employee of the Corporation, in respect of any act done or purporting to have been done in pursuance of Land Disposal Rules or rules made under this Act or any order, or regulation made thereunder till the expiration of two months from the date on which notice in writing has been left at the office or place of abode of the persons to be sued and unless such notice states explicitly, the cause of action, the nature of relief sought, the amount of compensation claimed and the name and place of residence of the intending plaintiff and unless the plaint contains a statement that such notice has been left or delivered.(2)No suit such as is described in sub-section (1) shall, unless it is a suit for recovery of immovable property or for a declaration of title thereto, be instituted after the expiry of one year from the date on which the date on which the cause of action arises.
