106. Suits against [Gram Sabhas] [Substituted by U.P. Act No. 9 of 1994.] [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] their officers, [***] [Omitted 'or the officers and servants of Nyaya Panchayats' by U.P. Act No. 6 of 2017.] -
(1)No suit or other legal proceeding shall be instituted against a [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] or [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] or Bhumi Prabandhak Samiti or against a member or officer or servant thereof [*] [Omitted 'or of Nyaya Panchayat' by U.P. Act No. 6 of 2017.] or against any person acting under the direction of any of these bodies or persons for anything done or purporting to have been done in official capacity under this Act, until the expiration of two months next after notice in writing has been, in the case of [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.], delivered in or left at the office of the [Gram Panchayat] [Substituted by U.P Act No. 9 of 1994.] concerned and in the case of a member, officer or servant of any person acting under his direction or the direction of the [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] or [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] [*] [Omitted 'or Nyaya Panchayat' by U.P. Act No. 6 of 2017.] delivered to him or left at his office or place of abode, explicitly stating the cause of action, the nature of the reliefs sought, the amount of compensation, if any claimed and the name and place of abode of the intending plaintiff and the plaint shall contain a statement that such notice has been so delivered or left.(2)No action such as is described in sub-section (1) shall be commenced otherwise than within six months next after the accrual of the cause of action.
