326. Suits against [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or its officers.
(1)No suit shall be instituted against a [Municipality] [Substituted by U.P. Act No. 12 of 1994.], or against a member, officer or servant of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.], in respect of an act done or purporting to have been done in its or his official capacity, until the expiration of two months next after notice in writing has been in the case of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.], left at its office, and, in case a member, officer or servant, delivered to him or left at Iris office or place of abode, explicitly stating the cause of action, the nature of the relief sought, the amount of compensation claimed, and the name and place of abode of the intending plaintiff, and the plaint shall contain a statement that such notice has been so delivered or left.(2)If the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], member, officer or servant shall, before action is commenced, have tendered sufficient amends to the plaintiff, the plaintiff shall not recover any sum in excess of the amount so tendered, shall also pay all costs incurred by the defendant after such tender.(3)No action such as is described in sub-section (1) shall, unless it is an action for the recovery of immovable property or for a declaration of title thereto, be commenced otherwise than within six months next after the accrual of the cause of action.(4)Provided that nothing in sub-section (1) shall be construed to apply to a suit wherein the only relief claimed is an injunction of which the object would be defeated by the giving of the notice or the postponement of the commencement of the suit or proceeding.
