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

Report No. 56

1A. Provisions in Article 361(4) of the Constitution.-

We may mention here that the Constitution1 contains a provision requiring two months' notice before instituting a suit against the President or the Governor. This provision stands on a special footing, and we do not propose to go into it in the present Report.

1. Article 36(14) of the Constitution.



Statutory Provision as to Notice of Suit other than Section 80 of the Civil Procedure Code Back




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