Section 401(1) in The M.P. Municipal Corporation Act, 1956
(1)No suit shall be instituted against the Corporation, the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.], or any Corporation officer or servant, or any person acting under the direction of the Corporation, the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] or any municipal officer or servant, in respect of any act done or purporting to have been 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 or any rule or bye-law made thereunder until the expiration of one month next after notice in writing has been delivered or left at the chief Corporation office or at the residence of such officer, servant, or person standing with adequate particulars :-(a)the cause of action;(b)the name and residence of the intending plaintiff and of his advocate, pleader or agent, if any, for the purpose of the suit; and(c)the relief which he claims.
