(1)No suit or other legal proceeding shall be brought against any Board, or any of its officers, or any person acting under its direction for anything done under this Act or any rule or bye-law made there-under, until the expiration of one month next after notice in writing has been delivered or left at the office of such Board and also (if the suit is intended to be brought against any officer of the said Board or any person acting under its direction) at the place of abode of the person against whom such suit or proceeding is threatened to be brought stating the cause of suit or proceeding the nature of the relief sought, the amount of compensation claimed 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.
