Section 146 in The Bihar and Orissa Local Self-Government Act, 1885
146. [ No action to be brought against Boards, Committees or their officers until after one month's notice of cause of action. [Sections 145 and 146 are in force in areas in which Part IV of B. and O. Act 3 of 1922, is not in force.]
- No suit shall be brought against [* *] any District Board, Local Board, or Union Committee, or any of their officers, or any person acting under their direction, for anything done under this Act until the expiration of one month next after notice in writing has been delivered or left at the office of such Board or Committee, and also (if the suit is intended to be brought against any officer of the said Board or Committee or any person acting under their directions) at the place of abode of the person against whom such suit is intended to be brought, stating the cause of action and the name and place of abode of the person who intends to bring the suit;and, unless such notice be proved, the Court shall find for the defendant;Every such action shall be commenced within three months next after the accrual of the cause of action and not afterwards.If any such person to whom any, suit notice is given shall, before suit is brought, tender sufficient amends to the plaintiff, such plaintiff shall not recover].
