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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Karnataka - Subsection

Section 40(5) in Karnataka Krishna Basin Development Authority Act, 1992

(5)In the case of an intended suit against any officer or servant of the State Government under sub-section (1), the person intending to such shall be bound to give the officer or servant, as the case may be, atleast one month's notice of the intended suit with sufficient description of the cause of action failing which such suit shall be dismissed.