Section 69 in Arunachal Pradesh Housing Board Act, 2014
69. Notice of suit against the Board.
- No person shall institute any suit against the Board or against any officer or servant of the Board or any person acting under the orders of the Board, for anything done or purporting to have been done in pursuance of this Act, without giving to the Board, officer or servant or person concerned two months previous notice in writing of the intended suit and if the cause thereof, nor after six months from the date of the act complained of.
