Section 143 in Arunachal Pradesh Panchayat Raj Act, 1997
143.
(1)No suit or prosecution shall lie against any member, officer, employee or agent of a Gram Panchayat or an Anchal Samiti or a Zilla Parishad, in respect of anything done or intended to be done in good faith under this Act or any rule or bye-law made thereunder.(2)No suit or other legal proceedings shall be instituted against any Gram Panchayat or Anchal Samiti or Zilla Parishad or any member, officer, employee or agent thereof for anything done or purporting to be done under this Act or any rule or bye-law made therunder, until expiration of two months next after notice in writing as been left or delivered at the office of the Gram Panchayat or Anchal Samiti or Zilla Parishad as the case may be, and also at the residence of the member, officer, employee, or agent thereof against whom such suit or proceeding is intended to be instituted, and the notice shall state the amount of compensation claimed and the name and place of abode of the person who intends to institute the suit or proceedings.(3)Every suit or proceeding referred to in sub-section (2) shall be instituted within six months after the date on which the cause of action arose.
