Section 23 in The Orissa Agricultural Produce Markets Act, 1956
23. Bar of suit without notice.
- No suit shall be instituted against any Market Committee or any member, officer or employee thereof, any person acting under the direction of any such Market Committee, member, officer or employee for anything done or purporting to be done, in good faith as such member, officer or employee under this Act or any rule or bye-law made thereunder until the expiration of two months next after notice in writing, stating the cause of action, the name and place of abode or the intending plaintiff and the relief which he claims, has been in the case of Market Committee, delivered or left at its office, and in the case of any such member, officer, employee or person as aforesaid, delivered to him or left at his office or usual place of abode, and the plaint shall contain a statement that such notice has been so delivered or left.(2)Every such suit shall be dismissed unless it is instituted within six months from the date of the accrual of the alleged cause of action.(3)Nothing in this section shall be deemed to apply to any suit instituted under Section 54 of the Specific Relief Act, 1 of 1877.
