Section 181(1) in The Maharashtra Village Panchayats Act, 1959
(1)No suit shall be commenced against any [Zilla Parishad, Standing Committee or Panchayat Samiti] [These words were substituted for the words 'Panchayat Mandal' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] or against any officer or servant of a [Zilla Parishad, Standing Committee or Panchayat Samiti] [These words were substituted for the words 'Panchayat Mandal' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] of any person, acting under the orders of a [Zilla Parishad, Standing Committee or Panchayat Samiti] [These words were substituted for the words 'Panchayat Mandal' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] for any thing done or purporting to have been done in pursuance of this Act, without giving to such [Zilla Parishad, Standing Committee or Panchayat Samiti] [These words were substituted for the words 'Panchayat Mandal' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] officer, servant or person, one month's previous notice in writing of the intended suit and of the cause thereof not after three months from the date of the act complained of.
