(1)No suit shall be instituted against the Municipality or against the Chief Officer of the Municipality or against any other officer or employee of the Municipality or against any person acting under the direction or order of the Municipality or the Chief Officer or any other officer or employee of the Municipality in respect of any Act done or purporting to have been done, in pursuance of this Act, or any rule or regulation made thereunder until the expiration of a period of two months after the notice in writing has been left at the office of the Municipality or such person, unless the notice in writing has also been delivered to him or left at his office or place of residence, and unless such notice stats explicitly the cause of action, the nature of the relief sought, the amount of compensation claimed, and the name and place of residence of the intending plaintiff, and unless the plant contains a statement that such notice has been so left or delivered.(2)No suit, such as described in sub-section (1), shall unless it is a suit for the recovery of immovable property or for a declaration of title thereto, be instituted after the expiry of a period of six months from the date on which the cause of action arises.(3)Nothing in sub-section (1) shall be deemed to a suit in which the only relief claimed, is an injunction on which the object will be defeated by giving of the notice of the postponement of the institution of the suit.
