Report No. 56

32. Stale demands guarded against by law of limitation.-

As regards the object of preventing the making of stale demands, that could be achieved by the general law of limitation, and we do not see any reason why there should be special provision requiring the giving of a notice (or submission of claims) to the authority concerned within a specified period, for suits concerning the matters to which the provisions in question apply. Moreover, it should be stated that in practice, prospective litigants will always take care, in their own interest, to give a notice to the authority concerned before filing a suit.