Section 58 in Punjab Water Supply and Sewerage Board Act, 1976
58. Notice of and limitation for suit against Board.
- No person shall institute any suit against the Board or against any officer or employee of the Board or any person acting under the order of the Board, for anything done or purporting to have been done in pursuance of this Act, without giving to the Board, officer or employee or person concerned sixty days' previous notice in writing of the intended suit and the cause thereof, nor shall such a suit be instituted after six months from the date of the act complained of.
