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Report No. 56 6. Section 273, Cantonments Act, 1924.- The next provision to be considered is in the Cantonments Act,1 which is as follows:- "273. (1) No suit shall be instituted against any Board or against any member of a Board, or against any officer or servant of a Board, in respect of any act done, or purporting to have been done, in pursuance of this Act or of any rule or bye-law made thereunder, until the expiration of two months after notice in writing has been left at the office of the Board, and, in the case of such member, officer or servant, unless notice in writing has also been delivered to him or left at his office or place of abode, and unless such notice states explicitly the cause of action, the nature of the relief sought, the amount of compensation claimed, and the name and place of abode of the intending plaintiff, and unless the plaint contains a statement that such notice has been so delivered or left. (2)............. (3) No suit, such as is described in sub-section (1) shall, unless it is an action for the recovery of immovable property or for a declaration of title thereto, be instituted after the expiry of six months from the date on which the cause of action arises. (4).............." Sub-section (1) of section 273, quoted above, is similar to section 80, Code of Civil Procedure. Sub-section (3) of the section imposes a special period of limitation. 1. Section 273, Cantonments Act, 1924.    |
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