Section 482(1) in Karnataka Municipal Corporations Act, 1976
(1)No suit [x x x] [Omitted by Act 32 of 1986 w.e.f. 17.6.1986.] shall be instituted against the corporation or any municipal authority, corporation officer or servant, or any person acting under the direction of the same, in respect of any act done in pursuance or in execution, or intended execution of this Act or any rule, bye-law, regulation or order made under it or in respect of any alleged neglect or default in the execution of this Act or any rule, bye-law, regulation or order made under it until the expiration of [sixty days] [Substituted by Act 32 of 1986 w.e.f. 17.6.1986.] after a notice has been delivered or left at the corporation office or at the place of abode of such officer, servant or person, stating the cause of action , the relief sought, 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.
