Report No. 56

17. Section 120, Major Port Trusts Act, 1963.-

The fifth provision is in the Major Port Trusts Act,1 which provides .for notice of suit. It is quoted below:-

1. Section 120, Major Port Trusts Act, 1963.

"120. Limitation of proceedings in respect of things done under the Act-No suit or other proceeding shall be commenced against a Board or any member or employee thereof for anything done, or purporting to have been done, in pursuance of this Act until the expiration of one month after notice in writing has been given to the Board or him, stating the cause of action, or after six month after the accrual of the cause of action."

This provision covers suits and other proceedings. In other respects, it is similar to section 80 of the Code of Civil Procedure.