No application shall be made under the provisions of section 142 against the Board, [the Executive Committee of the Board] [Inserted by Punjab Act 1 of 1959, Section 46.], or a committee until the expiry of two months, after notice in writing has been delivered to the Board or to the Committee, as the case may be, stating the cause of action, the name, description and place of residence of the applicant and the relief which he claims, and the application shall contain a statement that such notice has been delivered.
