AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Land Acquisition Act, 1894

52.Notice in case of suits for anything done in pursuance of Act:-

No suit or other proceeding shall be commenced or prosecuted against any person for anything done in pursuance of this Act, without giving to such person a month's previous notice in writing of the intended proceeding, and of the cause thereof, nor after tender of sufficient amends.



Land Acquisition Act, 1894 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys