Report No. 56
19. Requirement of notice of a common feature.-
The provisions referred to above, while differing from one another in matters of detail, all share a common feature, namely, the requirement to give notice of suit (or proceeding) as a condition precedent to the institution of a suit (or proceeding). The period varies. So does the mode of computation of the period. Either the notice is required to be given within a particular period from the date of the cause of action, or the notice should have been given on a certain date prior to the suit. But, in some form or other, notice becomes a condition precedent. We shall now proceed to consider the possible grounds on which the requirement of notice could be supported.
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