Section 34 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
34. suit against the Committee.
(1)No suit shall be instituted against any Committee, its Chairman, Vice- Chairman or any member, officer or servant thereof, for anything done, or purporting to be done, in its or his official capacity until the expiration of two months from the date of service of a notice in writing, stating the cause of action, the name and place of abode of the plaintiff and the relief claimed.(2)The notice under sub-section (1) shall-(1)where it is a notice to the Committee, be delivered at its office on any working day or handed to its Chairman, Vice-Chairman or Secretary or shall be sent by registered post; and(2)in every other case, be delivered to the person concerned or sent by registered post.(3)No suit referred to in sub-section (1) shall, unless it is a suit for recovery of immovable property or for a declaration of title thereto, be instituted otherwise than within six months next after the accrual of the cause of action.(4)Nothing in sub-section (1) shall be construed to apply to a suit wherein the only relief claimed is an injunction of which the object would be defeated by the giving of the notice or the postponement of the commencement of the suit or proceeding.
