Section 527(1) in The Mumbai Municipal Corporation Act, 1888
(1)No suit shall be instituted against the corporation or against [the Commissioner, the General Manager] [These words were substituted for the original by Bombay 48 of 1948, Section 59.] [or the Director] [These words were inserted by Maharashtra 53 of 1981, Section 21.] or a Deputy Commissioner, or against any municipal officer or servant, in respect of any act done in pursuance or execution or intended execution of this Act or in respect of any alleged neglect or default in the execution of this Act-(a)until the expiration of one month next after notice in writing has been, in the case of the corporation, left at the chief municipal office and, in the case of [the Commissioner, the General Manager] [These words were substituted for the original by Bombay 48 of 1948, Section 59.] [or the Director] [These words were inserted by Maharashtra 53 of 1981, Section 21.] or of a Deputy Municipal Commissioner or of a municipal officer or servant delivered to him or left at his office or place of abode, stating with reasonable particularity the cause of action and the name and place of abode of the intending plaintiff and of his attorney or agent, if any, for the purpose of such suit; [nor] [This word was substituted for the word or as the letter was a misprint.](b)unless it is commenced within six months next after the accrual of the cause of action.
