Section 74 in Jodhpur Development Authority Act, 2009
74. Notice of suit against Authority.
(1)No suit shall be instituted against the Authority or any member thereof or any of its officers or other employees or any person acting under the directions of the Authority or any member or any officer or other employee of the Executive Committee, any Functional Board, Tribunal, any Committee or any body thereof, in respect of any act done or purporting to have been done in pursuance of this Act or any order, rule or regulation made thereunder till the expiration of two months from the date on which notice in writing has been left at the office or place of abode of the persons to be sued and unless such notice states explicitly the cause of action, the nature of relief sought, the amount of compensation claimed and the name and place of residence of the intending plaintiff and unless the plaint contains a statement that such notice has been left or delivered.(2)No suit such as is described in sub-section (1) shall, unless it is a suit for recovery of immovable property or for a declaration of title thereof, be instituted after the expiry of one year from the date on which the cause of action arises.(3)Nothing contained in sub-section (1) shall be deemed to apply to a suit in which the only relief claimed in an junction of which the object would be defeated by giving of the notice or the postponement of the institution of the suit.
