Section 67 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
67. Bar of suit in absence of notice.
- No suit shall be instituted against the Board or any Market Committee, until the expiration of two months next after notice in writing stating the cause of action, name and place of abode of the intending plaintiff, and the relief which he claims has been delivered or left at its office. Every such suit shall be dismissed unless it is instituted within six months from the date of the accrual of the alleged cause of action.
