Section 102 in The Rajasthan Law And Judicial Department Manual, 1952
102. Procedure when suit filed without due notice.
- When a suit is brought against Government or a public officer without the notice required by Section 80 of the Code of Civil Procedure, 1908 (V of 1908), having been duly served or before the expiry of the period of two months from the date of service of the notice the Collector should move the Court of dismiss the suit on the ground that it has been instituted in contravention of the provisions of that section.
