62. Limitation of suits. - (l) No suit, prosecution or other legal proceedings shall be commenced against any school board or authorised municipality or a servant thereof or any person acting under the orders, of the said board or municipality for anything done, or purporting to have been done in pursuance of this Act, which entitles or requires a school board, authorised municipality, member, officer, servant as such or other person so acting to exercise any powers or perform duties without giving to such school board, authorised municipality, member, officer, servant or person one month's previous notice in writing of the intended action and to the cause thereof, or after six months from the date of the Act complained of.
(2)In the case of any such suit for damages if tender of sufficient amends shall have been made before the action was brought, the plaintiff shall not recover more than the amount as tendered, and shall pay all costs incurred by the defendant after such tender.
