Section 180 in The Maharashtra Village Panchayats Act, 1959
180. Bar of action against Panchayats etc. and previous notice before institution.
(1)No action shall lie against any member, officer, servant or agent of Panchayat [* * * *] [The words 'or Nyaya Panchayat' were deleted by Maharashtra 13 of 1975, Section 33.] acting under its direction, in respect of anything in good faith done under this Act or any rule or bye-law.(2)no action shall be brought against any Panchayat [* * * *] [The words 'or Nyaya Panchayat' were deleted by Maharashtra 13 of 1975, Section 33.] or any member, officer, servant or agent or such Panchayat [* * * *] [The words 'or Nyaya Panchayat' were deleted by Maharashtra 13 of 1975, Section 33.] acting under its direction for anything done or purporting to have done by or under this Act, until the expiration of three months next after notice in writing has been left or delivered at the office or the Panchayat [* *] [The words 'or Nyaya Panchayat' were deleted by Maharashtra 13 of 1975, Section 33.] and also at the residence of the member, officer, servant or agent thereof against whom the action is intended to be brought. The notice shall state the cause of action, the nature or the relief sought, the amount of compensation claimed and the name and place of abode of the person who intends to bring the action.(3)Every such action shall be commenced within six months after the accrual of the cause of action, and not afterwards.(4)If any Panchayat [* * * *] [The words 'or Nyaya Panchayat' were deleted by Maharashtra 13 of 1975, Section 33.] or person to whom a notice under sub-section (2) is given shall, before action is brought, tender sufficient amends to the plaintiff and pay into Court, the amount so tendered, the plaintiff shall not recover more than the amount so tendered. The plaintiff shall also pay all cost, incurred by the defendant after such tender.
